Section 9(2) in The West Bengal Standards Of Weights And Measures (Enforcement) Act, 1958
(2)No weighing instrument or measuring instrument [shall be used in any transaction or shall be sold or delivered with the intention that it may be, or with the knowledge that it is likely to be, so used] [Words substituted for the words 'shall be sold or delivered or used in any transaction' by W. B. Act 10 of 1965.] unless it has been verified or re-verified in accordance with the rules made under this Act and stamped with a stamp of verification in such manner as may be prescribed.
