Section 2 in The Bombay Weights and Measures (Enforcement) Act, 1958
2. Definitions.
- In this Act unless the context otherwise requires,-(a)"commercial weight or measure" means a weight or measure purporting to be a standard weight or measure used in any transaction for trade or commerce;(b)"Controller" means the Controller of Weights and Measures appointed under section 15;(c)"Inspector" means an Inspector of Weights and Measures appointed under section 15;(d)"measuring instrument" means any measuring instrument other than a weighing instrument and includes any instrument for measuring length, area, volume or capacity;(e)"Mint" means the mint of the Central Government either in Bombay or in Calcutta;(f)"prescribed" means prescribed by rules made under this Act;(g)"reference standards" means the sets of standard weights and measures supplied to the State Government by the Central Government in pursuance of subsection (2) of section 15 of the Standards of Weights and Measures Act, 1956;(gg)[ "sealed package or container" means a closed packet, bottle, casket, tin, barrel, case, receptacle, bag, sack, wrapper or any other thing in which any article is placed or packed, and which is intended to be sold with its contents, without any weighment or measurement of such contents at the time of sale;] [This clause was inserted by Maharashtra 14 of 1965, Section 2(a).](h)"standard weight or measure" means any unit of mass or measure referred to in sub-section (1) of section 13 of the Standards of Weights and Measures Act, 1956;(i)"stamping" means marking in such manner as to be, so far as practicable, indelible, and includes casting.engraving, etching and branding;(ii)[ "use in transaction for trade or commerce" means use for the purpose of determining or declaring the quantity of anything in terms of measurement of length, area, volume, capacity or weight in or in connection with- [This clause was inserted by Maharashtra 14 of 1965,Section 2(b).](a)any contract, whether by way of sale, purchase, exchange or otherwise; or(b)any assessment of royalty, toll, duty or other dues; or(c)the assessment of any work done or services rendered, otherwise than in relation to research or scientific studies or in individual households for household purposes;](j)"verification" with its grammatical variations, used with reference to a weight or measure or weighing or measuring instrument, includes the process of comparing, checking or testing such weight or measure or weighing or measuring instrument, and also includes re-verification;(k)"weighing instrument" means any instrument for weighing and includes scales with the weight belonging thereto, scale-beams, balances spring balances, steel yards and other weighing machines.
