Section 19 in The Bombay Weights and Measures Act, 1932
19. Appointment of inspectors of weights and measures.
(1)Government shall appoint a sufficient number of persons with prescribed qualifications as inspectors for keeping the secondary and working standards in safe and proper custody and for the discharge of the other duties of inspectors under this Act and the rules [* *] [The words 'and regulations' were deleted by Bombay 15 of 1955, Section 10(a).].(2)[ In the exercise of their powers and in the discharge of their duties and functions under the provisions of this Act and rules, the Inspectors shall, subject to the general or special orders of the State Government be subordinate to and under the control of such officer or officers as the State Government may by order authorise in this behalf. The Inspectors shall be bound to follow such directions as the officer so authorized may from time to time make.(3)The powers and duties conferred on the Inspectors by this Act or rules may also be exercised and performed by the officer or officers so authorised.] [Sub-sections (2) and (3) were substituted for the original by Bombay 15 of 1955, Section 10(b).]
