Section 287(11) in The West Bengal Motor Vehicles Rules, 1989
(11)A weighing device for the purpose of section 114 of the Act shall be tested as to its accuracy every six months by such person as may be appointed in this behalf by the Registering Authority. In the case where such device is installed and maintained by the State Government, the date of the last test held under this sub-rule shall be exhibited on the device.
