Section 42 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
42. Use of weighing instruments, weight and measure, their inspection.
(1)Only electronic weighing instruments which also satisfy the requirements of such weights and measures as are prescribed in any other law for time being in force and the Rules made thereunder shall be used for weighing or measuring agricultural produce including livestock, as required, in the Principal market yard , sub-market yard (s), market sub-yard(s)., private market yard (s) and farmer-consumer market yard(s):Provided that in transactions of sale and purchase of agricultural produce including livestock, as the case may be, electronic balance shall preferably be used.(2)Weighing instruments, weights and measures kept by the committee under this section may at any time be inspected, examined and checked by the Director or the Managing Director or any other authorized officer.
