Section 30 in The Bombay Weights and Measures Act, 1932
30. Stamped weights, etc., to be prima-facie deemed correct in any court.
- A weight or measure or weighing or measuring instrument duly stamped under the provisions of this Act or the rules [ * *] [The words 'or regulations' were deleted by Bombay 15 of 1955, Section 19(1).] shall be deemed to be correct until its inaccuracy is proved, if it is produced in any court by any public servant having charge thereof under the direction of Government [* * *] [The word 'or the municipality or district local board, as the case may be' were deleted by Bombay 15 of 1955, Section 19(2).], or by any person acting under the general or special authority of such public servant.
