(a)shall supply himself with [such standard measures, standard weights, measuring instruments and weighing instruments, duly stamped and verified in accordance with the provisions of the West Bengal Standards of Weights and Measures (Enforcement) Act, 1958 (West Bengal Act No. 23 of 1958), and such other instruments as the Excise Commissioner may prescribe,] [Substituted by section 15(1) of the Bengal Excise (Amendment) Act, 1965 (West Bengal Act 39 of 1965) for the words such measures, weights and instruments as the Excise Commissioner may prescribe.] and shall keep the same in good condition; and
