Section 25 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
25. Inspection of weights and measures and weighing and measuring instruments by Inspectors of Weights and Measures.
(1)An Inspector appointed under the Bombay Weights and Measures (Enforcement) Act, 1958, shall on a request made in writing by a Market Committee, carry on periodically inspection of all weights and measures and weighing and measuring instruments in use in any market area or in any market therein.(2)On a requisition by the Market Committee, the Inspector of Weights and Measures in whose jurisdiction the market area is situated shall carry out the inspection and testing of weights, measures and weighing and measuring instruments in use in the market area and shall take such action as is consistent with the provisions of the Bombay Weights and Measures (Enforcement) Act, 1958 and the rules made thereunder.(3)An appeal under sub-section (2) of section 34 shall be made within thirty days from the date of the decision under sub-section (1) of that section.
