Section 38 in The Rajasthan Weights and Measures (Enforcement) Act, 1958
38. Stamped weight etc. to be presumed to be a correct.
- A weight or measure or weighing or measuring instrument duly stamped under the provisions of this Act and the rules made thereunder shall be presumed to be correct until its inaccuracy is proved, if this is produced in any court by any Inspector or Assistant Inspector having charge thereof or by any person acting under the general or special authority of the [Controller] [Substituted for 'Superintendent' by section 9 of Rajasthan Act No. 37 of 1961, Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 24.11.1961.],
