Section 20 in The Bombay Weights and Measures Act, 1932
20. Inspectors to enter into recognizance.
- Every inspector shall forthwith on his appointment enter into a recognizance with Government [* * *] [The words 'or the municipality or district local board, as the case may be,' were deleted by Bombay 15 of 1955, Section 11.] in such sum as may be prescribed for the due performance of the duties of his office, for the due payment, at the time and in the manner required by the authority appointing him, of all moneys received by him under this Act and for the safety of the secondary and working standards and the stamps and appliances for verification committed to his charge and for their due surrender immediately on ceasing to hold office.
