Section 21(2) in The Bombay Weights and Measures Act, 1932
(2)[ He shall verify every weight and measure or weighing or measuring instrument which is brought to him for the purpose of verification or re-verification. If he finds such weight or measure or weighing or measuring instrument correct, he shall stamp the same with a stamp of verification in the prescribed manner.] [This sub-section was substituted for the original sub-sections (2) and (3) by Bombay 15 of 1955, Section 12.]
