Section 25(6) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(6)Before any agricultural produce weighed in pursuance of a contract of sale or purchase within a notified market area is removed from the place of its weighment, the Chairman, the Secretary of the Committee or any employee [engaged in connection with the management of the affairs of the Committee as authorised by him or the inspecting officers of the Board] [Haryana Notification dated 12.9.1975.] shall, with a view to satisfying himself that such weighment has been correctly made or is filled in accordance with standards fixed under sub-rule (1), be entitled at any time and without any previous notice, to check the weighment by means of weights and instruments, kept by the Committee or any other agency in the presence of the purchaser and the seller and if either or both of them evade presence, test weighment may be carried out in the presence of any two persons present there.
