(1)A licensed weighman, or measurer or surveyor shall correctly weigh or measure or assess the quality, as the case may be, of the agricultural produce brought to him for weighment, or measurement or survey.(2)Every licensed weighman, measurer or surveyor shall deposit a sum of Re. 1 with the Committee to cover the cost of badge to be issued to him. The badge shall not be transferable. The deposit shall be returned to him when the badge is returned to the Committee in good condition and the Secretary of the Committee shall be the sole and final authority whether the badge is in good condition or not. The badge shall be retruned to the Committee within three days of the suspension or cancellation of a licence and if the badge is not returned the security shall be deemed to have been forfeited in addition to such other punishment as may be awarded for non- compliance of this clause. It a badge is lost, a duplicate badge shall be issued on application and on payment of Re.1 to the Committee.(3)Such badge shall be serially numbered, with name of the Committee insecribed on it. No weighman, measurer or surveyor shall act as such within the notified market area unless he is actually wearing the badge.(4)No person shall wear or attempt to wear or use a forefeited badge.[15. Books to be kept by broker and weighman. - Every broker shall keep a book in form 'G' in which he shall record his daily work.] [Substituted vide Notification No. 7290 dated 30.3.87, Punjab Gazette dated 24.4.87.]
