Section 27 in The Punjab Agricultural Produce Markets (General) Rules, 1962
27. Weigh-bridges, measuring yards and certificates of weighment or measurement.
- [Section 43 (2) (x) and (xi)] (1) - The Committee may erect in the market a weigh-bridge for the weighing of agricultural produce on payment of such fees as may be prescribed by its bye-laws.(2)In places where it is customary for any agricultural produce to be measured instead of being weighed, the Committee may specify a place within the market for that purpose and make arrangements for the measuring of such produce on payment of such fees as may be prescribed by its bye-laws.(3)The Committee shall be responsible for maintaining such weigh-bridge or measuring yard in proper condition, and for issuing free of cost certificates of weighment and measurement, as the case may be, in such forms as may be prescribed by its bye-laws.(4)A certificate issued under sub-rule (3) above shall be accepted as final by all persons transacting business in the notified market area, unless it is proved, to the satisfaction of the Chairman of the Committee or his authorised representative that the weighment or measurement was done on a defective weight-bridge or measuring yard or by means of an incorrect scale or weight or measures.
