Section 2 in The Orissa Weights and Measures (Enforcement) Act, 1958
2. Definitions.
- In this Act, unless the context otherwise requires -(a)"Commercial weight or measure" means a weight or measure purporting to be a standard weight or measure used in any transactions for trade or commerce;(b)"Controller", "Additional Controller", "Joint Controller", "Deputy Controller" and "Assistant Controller" means the Controller, Additional Controller, Joint Controller, Deputy Controller and Assistant Controller, of Weights and Measures appointed under Section 15;(c)"Inspector" means an Inspector of Senior Inspector of Weights and Measures appointed under Section 15;(d)"Measuring instrument" means any measuring instrument other than a weighing instrument and includes any instrument for measuring tenth, area, volume or capacity;(e)"mint" means the mint of the Central Government either in Bombay or in Calcutta,(f)"Prescribed" means prescribed by rules made under this Act;(g)"Standard weight or measure" means any unit of mass or measure referred to in Sub-section (1) of Section 13 of the Standards of Weights and Measures Act, 1956 (89 of 1956) and includes any other weight or measure permitted to be used by the Central Government in pursuance of Sub-section (1) of Section 14 of the said Act;(h)"Reference standards" mean the sets of standard weights and measures supplied to the State Government by the Central Government in pursuance of Sub-section (2) of Section 15 of the Standards of Weights and Measures Act, 1956 (89 of 1956);(i)"Secondary standards" mean weights and measures prepared under Sub-section (1) of Section 4;(j)"Stamping" means marking in such manner as to be so far as practicable, indelible and includes casting, engraving, etching and branding;(k)"Verification" with its grammatical variations used with reference to a weight or measure or weighing or measuring instrument, includes the process of comparing, checking or testing such weight or measure or weighing or measuring instrument and also includes re-verification;(l)"Weighing instrument" means any instrument for weighing and includes scales with the weights belonging thereto, scale-beams, balances, spring balances, steel yards and other weighing machines;(m)"Working standards" mean weights and measures prepared under Sub-section (1) of Section 3;(n)"rules" means rules made under Section 44.
