Section 120 in The Jharkhand Agricultural Produce Markets Rules, 2000
120. [ Report regarding unauthorised weights and measures and weighing and measuring instruments. [Substituted by G.S.R. 12A dated 26.9.1993.]
- If in the absence of an Inspector of legal Metrology weights or Measures or weighing or Measuring instrument on examination found or suspected to be unauthorised or any irregularity is found in weighing and measurement of the agricultural produce a report shall forthwith be made by the Secretary to the Inspector, legal Metrology, in writing for the inspection of weights and Measures who shall thereupon proceed in accordance with the provisions of the Standards of Weights and Measures Act, 1985.]
