Section 22 in The Orissa Standard of Weights and Measures (Enforcement) Rules, 1993
22. Provisions Relating to use of Weights, Measures etc.
(1)Every person using a beam scale in any transactions in his premises shall suspend the same to a stand or to a chain by a hook :Provided that this Sub-rule shall not apply to it intinerant vendors.(2)Every weight or measure shall be used in a clean condition and in proper lighting arrangement.(3)Any weight or measure which has been verified and stamped in situ shall be dismantled and removed from his original site without prior intimation to the Controller or other person authorised by him in this behalf.(4)The user of a weighing instrument of the capacity of five hundred kilograms or above, shall provide such number of duly verified and stamped weights not exceeding one-fourth of the capacity of the instrument as may be required by the Inspector for the purpose of its verification, reverification or inspection.(5)To ensure a proper check of the accuracy of a weighing instrument the user shall keep at the site of each weighing instrument duly verified and stamped weights equal to one-tenth of the capacity of the instrument or one tonne whichever is less:Provided that the Controller may specify the total number of verified and stamped weights to be maintained in trade premises where the number of weighing instruments is more than one.
