Section 16(3) in The Punjab Sugarcane (Regulation of Purchase and Supply) Rules, 1958
(3)No scales or weights shall be used, kept or possessed by or on behalf of an agent or a purchasing agent which are inaccurate or which do not permit an easy reading of the recorded weight by the vendors of cane or their authorised agents and are not according to the standard maund and multiples and sub-multiples thereof to the nearest 1/8th of a maund :Provided that a margin of error upto 15 seers or one per cent, whichever is less, in a weighment, may be condoned. So far as weighments are concerned a weigh-bridge shall not be deemed to be incorrect which weighs within one per cent of the correct weight and cannot be adjusted more correctly.
