Section 16(3) in The Bombay Weights and Measures (Enforcement) Act, 1958
(3)[ Notwithstanding anything contained in sub-section (3) of section 15, the Inspector exercising the powers and performing the functions under sub-section (2) of this section within the limits of a Zilla Parishad or part thereof shall exercise such duties and perform such functions under the general superintendence and control of such officer of the Zilla Parishad as the State Government may appoint in this behalf.] [Sub-section (3) was inserted by Maharashtra 5 of 1962,Section 286, Tenth Schedule]
