Section 22(1) in The Rajasthan Weights and Measures (Enforcement) Rules, 1959
(1)(i)Weights and measures, beam scales spring balances counter machines and steel yards shall be liable to be seized and detained if:-(a)they are not of the denominations specified in Schedules V and VI,(b)they are false or defective,(c)fraud is committed in using them,(d)they are unstamped,(e)the stamp on them is forged or transferred.(ii)Weighing and measuring instruments other than those specified in clause (i) shall be liable to seizure and detention in cases (b), (c) and (e) of the clause.
