Section 16 in The Punjab Sugarcane (Regulation of Purchase and Supply) Rules, 1958
16. Weighment, etc.
- The occupier or agent or the purchasing agent, as the case may be and all persons working under him shall comply with or cause to be complied with the following conditions :-(1)All dealings and contracts in connection with the purchase and supply of cane shall be had and made according to the standard maund of 82.2/7 ibs., avoir dupois and multiples and sub-multiples thereof, and all weighments shall be made by means of a weigh-bridge or scales and recorded correctly to the nearest 1/8th of maund.(2)It shall not be lawful to use any other weight in relation to any such transaction.(3)No scales or weights shall be used, kept or possessed by or on behalf of an agent or a purchasing agent which are inaccurate or which do not permit an easy reading of the recorded weight by the vendors of cane or their authorised agents and are not according to the standard maund and multiples and sub-multiples thereof to the nearest 1/8th of a maund :Provided that a margin of error upto 15 seers or one per cent, whichever is less, in a weighment, may be condoned. So far as weighments are concerned a weigh-bridge shall not be deemed to be incorrect which weighs within one per cent of the correct weight and cannot be adjusted more correctly.(4)All scales and weights used, kept or possessed by or on behalf of the agent or purchasing agent shall be open to inspection, examination and test at all reasonable times without notice and shall be made available for such inspection, examination or test whenever required. To facilitate such inspection the agent or purchasing agent shall keep at least three standard weights of one maund each at each weighment centre in the custody of the person incharge of weighments.(5)(i)Deductions not more than those allowed by Government on the net weight of cane purchased shall be made for binding material, etc.(ii)No other deductions, without the approval of the Cane Commissioner, shall be made from the net weight of cane on the ground of drayage in proper stripping or for any other purpose.(6)Weighments of cane shall not be made more than half an hour after sunset unless adequate lighting arrangements are made at the weigh- bridge.(7)There shall be no detention of cane carts for more than ten hours without adequate cause.(8)Adequate arrangements to the satisfaction, of the Cane Commissioner shall be made at all purchasing centres for :-(a)regulating the entry and parking of carts to avoid congestion ;(b)roads and approaches to the weigh-bridge ; and(c)cattle sheds and troughs.(9)Any representative of growers, if authorised by the Cane Commissioner, shall be allowed to be present at the time of weighments of cane at any weigh-bridge to watch or check weighments and examine in which weights are recorded.(10)In no case shall cane be purchased without actual weighment.(11)The part of the mechanism of a weigh bridge by which its adjustment is controlled shall be kept suitably sealed or locked.(12)All weighbridges or scales at purchasing centres shall be tested at least once a week and a record of such tests properly maintained.
