Section 30(7) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
(7)If the weighment checked under sub-rule (6) if found to be defective, the persons checking the weighment may order the lot to be reweighed. The reweighment shall be made at the cost of the buyer, if it is not filled in accordance with the standards fixed under sub-rule (1) and at the cost of the weighman concerned, if the weighment is otherwise defective. Such orders shall be final and the buyer or the weighmen as the case may be, shall immediately comply with the order. This sub-rule shall operate without prejudice to any other punishment that may be awarded under the Act, or the rules or the bye-laws.
