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State of Uttar Pradesh - Section

Section 964 in Rules under the United Provinces Excise Act, 1910

964. Scales and weights to be provided by contractor.

- The contractor must provide correctly beam-scales and standard weights in maunds, seers and chhataks, which will remain in the charge of the Excise Inspector in-charge of the warehouse for the purpose of making issues and checking consignments on arrival. In the contractor's option a weighing machine may be provided for checking receipts in lieu of a beam-scale and weights. The inspector shall be held primarily responsible for the correctness of such weighing apparatus as may be supplied which he shall test at least once a quarter in the manner prescribed by paragraph 965 and shall report any defect to the Assistant Excise Commissioner. The Assistant Excise Commissioner, at his inspections must also satisfy himself of their correctness, using the weights which are supplied to him for this purpose.