Section 17 in The West Bengal Standards Of Weights And Measures (Enforcement) Act, 1958
17. Appeals.
- If the Controller, a Deputy Controller, an Assistant Controller or an Inspector -(a)refuses to stamp any weight or measure or weighing instrument or measuring instrument and obliterates the denomination mark thereon under sub-section (3) of section 14, or(b)seizes any weight or measure or weighing instrument or measuring instrument or article under sub-section (3) of section 15,any person aggrieved by such refusal or seizure may, within sixty days from the date of such refusal or seizure, prefer an appeal, -(i)in the case of a refusal or seizure by the Controller or by a Deputy Controller, to the State Government; and(ii)in any other case, to the Controller.(2)On receipt of any such appeal, the appellate authority shall, after giving the appellant a reasonable opportunity of being heard and after making such inquiry as it deems proper, decide the appeal and the decision of the appellate authority shall be final.
