Section 11 in The Bombay Weights and Measures (Enforcement) Act, 1958
11. Prohibition of use of unstamped commercial weights or measures.
- No weight or measure or weighing or measuring instrument shall be used in any transactions in trade or commerce, unless it has been verified or re-verified in accordance with the rules made under this Act, and stamped in the prescribed manner by an Inspector, with a stamp of verification.
