Section 42(1) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
(1)Only electronic weighing instruments which also satisfy the requirements of such weights and measures as are prescribed in any other law for time being in force and the Rules made thereunder shall be used for weighing or measuring agricultural produce including livestock, as required, in the Principal market yard , sub-market yard (s), market sub-yard(s)., private market yard (s) and farmer-consumer market yard(s):Provided that in transactions of sale and purchase of agricultural produce including livestock, as the case may be, electronic balance shall preferably be used.
