Section 15 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
15. Declared agricultural produce to be caused to be weighed at once by licensed weighman or measurer.
(1)The trader and commission agent, and if a commission agent is not employed, the purchaser also shall make arrangements for immediate weighment or measurement of the declared agricultural produce brought into any market area for storing or marketing therein.(2)No declared agricultural produce to be stored or marketed (including resale) in any market area or any market therein, shall be weighed or measured except by a licensed weighman or measurer, who shall, on weighing or measuring any such produce, prepare weighment or measuring slips in the form prescribed by the bye-laws in that behalf in quadruplicate. Each such slip shall be signed by him, the seller and purchaser or their agents. A copy of the slip so prepared shall be forwarded to the seller, the purchaser and the Market Committee and the fourth copy shall be retained by the weighman or the measurer.
