Section 202(8) in The Chhattisgarh Motor Vehicles Rules, 1994
(8)If, upon testing the weighing device under sub-rule (7) the weighting device is certified to be accurate or to be inaccurate to an extent less than any weight by which the laden weight or unladen weight of the vehicle is shown in the statement referred to in sub-rule (5) to have exceeded the gross vehicle weight or the unladen weight, as the case may be, a contravention of sub-section (3) of Section 113 of the Act shall be deemed to have been proved.
