Section 17(5) in The Rajasthan Weights and Measures (Enforcement) Act, 1958
(5)Where an Inspector or Assistant Inspector has reason to believe that a sealed package or container does not actually contain the net weight or measure of the article which it purports to contain, the Inspector or Assistant Inspector may break open the sealed package or container and verify its contents; & if, on such verification, the net weight or measure of the article is found to be correct, the Inspector or Assistant Inspector shall repeal the package or container where it is possible so to do without injury to the contents thereof and attach a certificate thereto stating the correct weight or measure of the article, but if on the other hand, the net weight or measure to the article is found to be incorrect, the Inspector or Assistant Inspector may seize and detain the package or container and the article contained therein.
