Section 3 in The Bombay Weights and Measures Act, 1932
3. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(1)"Inspector" means an inspector of weights and measures and weighing or measuring instrument appointed under section 19;(2)"Measuring instrument" includes any instrument for the measurement of length, area, capacity or volume;(3)"Mint" means [Government Mint] [These words were substituted of the words 'His Majesty's Mint' by the Adaptation of Laws Order, 1950.] Bombay;(4)"Mint Master" means the officer appointed for the time being to be the Master of the Mint, Bombay;(5)"Prescribed" with its grammatical variations means prescribed by rules [* * *] [The words 'or regulations' were deleted by Bombay 15 of 1955, section 2(1).] made under this Act;(6)"Primary standards" means the weights and measures prepared and stamped under section 5;(7)[ "rules" means the rules made under section 41;] [This clause was substituted for the original by Bombay 15 of 1955, section 2(2).](8)"Secondary standards" means the weights and measures prepared and stamped under section 7;(8A)[ "Stamping" includes casting, engraving, etching, branding or otherwise marking in such manner as to be, so far as practicable, indelible and the expression "stamp" and other expressions relating thereto shall be construed accordingly;] [This clause was inserted by Bombay 56 of 1948, section 3.](9)The expression "verification" or "reverification" 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;(10)"Weighing instrument" includes scales, with the weights belonging thereto, scale beams, balances, spring balances, steelyards, weighing machines, and other instruments for weighing; [*] [The word 'and' was deleted by Bombay 39 of 1951, Section 2, First Schedule.](11)"Working standards" mean the weights and measures provided under section 9;(12)[ "Government" means in relation to the establishment of standards of weight [and measure] [Clause (12) was inserted by the Adaptation of Indian laws Order in Council.], the Central Government, and save as aforesaid means, the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government].
