Section 79(1) in The Orissa Agricultural Produce Markets Rules, 1958
(1)All weights and measures and weighing and measuring instruments which are in use in market area shall be verified and stamped by the Inspector appointed under Sections 15 and 16 of the Orissa Weights and Measures Act, 1943 (herein referred to as Inspector of Weights and Measures), within whose jurisdiction the market is situated in accordance with the provisions of the said Act (Act 7 of 1943) and rules made thereunder.
