Section 163 in The Haryana Motor Vehicles Rules, 1993
163. Use of weighing device.
[Section 138(2)(b)]. - (1) No weighing device shall be used for purposes of Section 114, unless it is tested not less than once in every six calendar months by an officer, appointed by the Chairman of the State Transport Authority, in consultation with the Controller, Weights and Measures, Haryana.(2)No weighing device shall be installed without the approval of the State Transport Authority.(3)The State Transport Authority while giving approval for the installation of weighing device in terms of sub-rule (2) shall have regards to the following matters, namely :-(a)the interests of the public generality and the efficient functioning of the weighing device;(b)the suitability of site for installation from the point of view of traffic control;(c)the avoidance of annoyance to persons living or having properly in the locality;(d)the suitability of the site of installation in relation to other existing weighing devices in the same area; and(e)any other consideration that may appear to be relevant.
