Section 85 in The Rajasthan Agricultural Produce Markets Rules, 1963
85. The licenced trader or 'A' class broker to provide equipment for weighing and measuring.
(1)The licenced trader or 'A' class broker shall provide or arrange to provide all such necessary authorised weights and measures and authorised weighing instruments at the time of taking delivery of agricultural produce sold in the market as may be specified in the bye-laws.(2)No licenced trader or 'A' class broker shall use weights and measures or weighing and measuring instruments other than authorised weights and measures or weighing and measuring instruments.(3)Any licenced trader of 'A' class broker who commits a breach of the provisions of this rule shall be deemed to have violated the conditions of his licence.
