Section 22 in Tripura Weights and Measures (Enforcement) Act, 1967
22. Manufacturers etc. to maintain records and documents. - (1) Every manufacturer, repairer or dealer in weights or measures or weighing or measuring instruments and every person using them in transactions for trade or commerce shall maintain such records and accounts as may be prescribed and if required so to do by an Inspector shall produce such records and accounts before him.
(2)Notwithstanding anything contained in sub-section (1), if the Administrator is or opinion that having regard to the nature of business carried on by any such manufacture, repair or dealer, it is necessary so to do, he may, by order exempt such person or class of persons from the operation of that sub-section.
