Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 262 in Rules under the United Provinces Excise Act, 1910

262. Disposal of defective apparatus.

- When an instrument is found inaccurate, the fact should be reported to the Excise Commissioner with a statement showing the contracted readings at various temperatures. On receipt of this report order will be passed as to the disposal of the hydrometer or thermometer.No instrument should be returned to the Excise Commissioner's office without orders. When a brass hydrometer is thus returned under orders, special care must be taken that the hydrometer and thermometer are separately and carefully packed. The weights should be wrapped in soft paper, if they get loose in the box they are kept to damage the hydrometer.II-Gallon measures