Section 30(6) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
(6)Before any agricultural produce weighed in pursuance of a contract of sale or purchase within a market area is removed from the place of its weighment, the Chairman or the Secretary of the committee or any employee of the committee as authorised by either of them or an inspecting officer of the Board, shall with a view to satisfying himself that the weighment has been correctly made on is filled in accordance with standards fixed under sub-rule (1), be entitled at any time and without any previous notice, to check the weighment by means of weights and instruments kept by the committee or any other agency in the presence of the purchaser and the seller and if either or both of them evade presence, test weighment may be carried out in the presence of any two persons present there.
