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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Andhra Pradesh - Subsection

Section 45(2) in Hyderabad City Police Act, 1348F

(2)If he finds in such shop or premises weights, measures or instruments for weighting and measuring which he has sufficient reasons to believe to be false, he may seize the same and shall forthwith give information of such seizure to the Magistrate having jurisdiction. If such weights or measures or instruments shall be proved before the magistrate to be false, they shall be destroyed.