Section 93 in The Rajasthan Agricultural Produce Markets Rules, 1963
93. Inspection of weights and measures and weighing and measuring instruments.
(1)All weights and measures and weighing or measuring instruments which are in use in the market shall be verified and stamped by the Inspector appointed under the Rajasthan Weights and Measures Act, (hereinafter referred to as the Inspector of Weights and Measures), within whose jurisdiction the market is situated in accordance with the provisions of the said Act and the rules made thereunder.(2)Every licenced trader, 'A' class broker, weighman, or measurer shall on requisition in writing being made to him by the Chairman or the Secretary 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 or Secretary to inspect, examine and compare the same.(3)On a requisition by the Chairman or Secretary to the Market Committee, the Inspector of Weights and Measures, in whose jurisdiction the market is situated shall carry out the inspection and testing of weights, measures and weighing or measuring instruments in use in the market and shall take such action as is consistent with the provisions of the Rajasthan Weights and Measures Act and the rules made thereunder.
