Section 22(1A) in The Bombay Weights and Measures Act, 1932
(1A)[ Such Inspector may, at all reasonable times, require arty trader or any employee or agent of a trader to produce before him for inspection all weights, measures and weighing or measuring instruments which are in his possession and are kept on any premises used for trade, whether or not such weights, measures or instruments are used, or are in his possession for use, for trade.] [This sub-section was inserted by Bombay 15 of 1947, Section 3.]
