23. Weighers, samplers and graders to obtain, licences.
(1)The prescribed authority may, on application made in the prescribed manner and on payment of the prescribed fee, issue licences to persons possessing the prescribed qualifications, entitling them to act as weighers, samplers, and graders of any goods deposited or to be deposited in a licensed warehouse and to issue certificates as to the weight, bulk, quality or grade of the goods which they have examined.(2)Any certificate so issued shall, subject to the provisions of Section 24 be binding on the warehouseman and the depositor as to the weight, bulk, quality or grade of the goods so certified.(3)No person who is not licensed under this Section shall act, or hold himself out, as a weigher, sampler, or grader,
