Section 20(7) in Tripura Weights and Measures (Enforcement) Act, 1967
(7)For the purpose of such inspection, an Inspector may, at all reasonable times, enter into any place where weights or measures or weighing or measuring instruments are used or kept for use in transactions for trade or commerce and inspect such weights and measures and weighing and measuring instruments.Explanation. - Where any premises are partly used for trade and partly for dwelling purposes, the whole of such premises shall, for the purpose of this subsection, be treated as a place where weights or measures or weighing or measuring instruments are used or are kept for use in transactions for trade or commerce.
