Section 79 in The Orissa Agricultural Produce Markets Rules, 1958
79. Inspection of weights and measures and weighing and measuring instruments.
(1)All weights and measures and weighing and measuring instruments which are in use in market area shall be verified and stamped by the Inspector appointed under Sections 15 and 16 of the Orissa Weights and Measures Act, 1943 (herein referred to as Inspector of Weights and Measures), within whose jurisdiction the market is situated in accordance with the provisions of the said Act (Act 7 of 1943) and rules made thereunder.(2)Every licensed trader, general commission agent, weighman or Measurer shall, on a requisition in writing being made to him by the Chairman of the Market Committee, immediately produce for examination all and every scale and weight and measure used, kept, or possessed by him or by any person or persons under his authority or control and shall allow the Chairman to inspect, examine and compare the same.(3)On a requisition by the Market Committee, the Inspector of Weights a Measures, in whose jurisdiction the market area is situated, shall carry out the inspection and testing of weights/measures and weighing or measuring instruments in use in the market area and shall take such action as is consistent with the provisions of the Orissa Weights and Measures Acl, 1943 and the rules made thereunder.(4)An appeal against the decision of the Market Committee under Sub section (7) of Section 13 shall lie within 30 days of such decision.
