Section 13 in The Assam Bonded Warehouse Rules, 1965
13. Licensee to supply weighing machines.
(1)The licensee shall also supply weighing machines for use in warehouses, for ascertaining the capacities and contents of casks or drums received from the distillery.(2)No weighing machine shall be used which has not been approved by the Excise Commissioner and the licensee shall take immediate steps for setting right a machine which is found to have become inaccurate or gone out of order.(3)Standard weight equal to the weight of full drum of the maximum size must also be supplied by the licensee at every such warehouse.(4)As the platforms of movable weight machines are often considerably above the floor level, a properly made ramp must be provided for each machine so that the machine may not be injured by the rolling of casks up to the planks resting on the side of the platform.
