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] [Section 26] [Entire Act]

State of Punjab - Subsection

Section 26(4) in The Punjab Agricultural Produce Markets (General) Rules, 1962

(4)Weighing instruments, weights and measures kept by a Committee under this rule may at any time be inspected, examined and checked by the Chairman or the Secretary of the Board or by any other employee not lower in rank than that of an Inspector authorised in this behalf by the [Secretary] [Substituted vide Notification No. 11 (13)-M-1-83/21424, dated 13/14.10.87.] of the Board. After inspection the insepcting authority may give such directions as it may deem proper. The Committee shall be bound to comply with such directions.