19. Maintenance and use of measures' weights and instruments by licensed vendors and manufacturers.
- Every person who manufactures or sells excisable articles under a license granted under this Act -a. shall use such measures, standard weights and instruments as the Excise Commissioner may specify and shall keep in good condition;b. when such measures, weights and instruments have been so specified shall, on the requisition by any Excise Officer duly empowered by the Excise Commissioner in that behalf at any time to measure, weigh or test any excisable article in his possession in such manner as the said Excise Officer may require.
