Section 19 in Assam Adoption of Standard Weights Act, 1955
19. Stamped weight, etc., to be deemed correct in Court.
- A weight or weighing instrument duly stamped under the provisions of this Act or the rules made there under, shall be deemed to be correct until its inaccuracy is established in course of any legal proceedings in a Court of law on production in any such Court by any public servant having charge thereof under the directions of the State Government or by any person acting under the general or special authority of such public servant.
