Section 80 in The Orissa Agricultural Produce Markets Rules, 1958
80. Report regarding unauthorised weights and measures and weighing and measuring instruments.
- If in the absence of an Inspector of Weights and Measures any weight or measure or weighing or measuring instrument is, on examination, reasonably suspected to be unauthorised, a report shall forthwith be made by the Chairman of the Market Committee in writing to the Inspector of Weights and Measures, who shall thereupon proceed in accordance with the provisions of the Orissa Weights and Measures Act, 1943 and the rules made thereunder.
