Section 15(2) in The West Bengal Standards Of Weights And Measures (Enforcement) Act, 1958
(2)An Inspector may, at such time as may be prescribed, require any person [engaged in any transaction] [Words substituted for the words 'engaged in any trade or commerce' by W.B. Act 10 of 1965.] or any employee or agent of such person to produce before him for inspection all weights, measures, weighing instruments and measuring instruments which are used by him or are in his possession or are kept on any [premises used for any transaction] [Words substituted for the words 'premises used for trade or commerce' by W.B. Act 10.] and all documents and records relating thereto and such person, employee or agent shall comply with such requirement.
