Section 5(3) in Cotton Ginning and Pressing Factories (Tamil Nadu Amendment) Act, 1948
(3)The owner or person in charge of any such factory shall produce the scales and weights kept or used therein at the factory on demand by any person appointed by the [State] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government in this behalf; and if the owner or person in charge fails to do so, he shall be punishable with fine which may extend to fifty rupees; or in case he has been convicted previously of any offence under sub-section (2) or this sub-section, with fine which may extend to five hundred rupees.".
