Section 21 in The Bombay Weights and Measures Act, 1932
21. Verification and stamping by Inspectors.
(1)Every inspector shall, for the purposes of the verification weights and measures and weighing or measuring instruments, attend at such time and place within his jurisdiction as may be appointed in this behalf by the authority appointing him.(2)[ He shall verify every weight and measure or weighing or measuring instrument which is brought to him for the purpose of verification or re-verification. If he finds such weight or measure or weighing or measuring instrument correct, he shall stamp the same with a stamp of verification in the prescribed manner.] [This sub-section was substituted for the original sub-sections (2) and (3) by Bombay 15 of 1955, Section 12.]
