Section 16 in The Haryana Sugarcane (Regulation of Purchase and Supply) Rules, 1992
16. Weighment etc.
[Section 20(2)(k)] - The occupier or agent or the purchasing agent, as the case may be, and all persons working under him, shall comply with or cause to comply with the following conditions :-(i)All dealing and contracts in connection with the purchase and supply of cane shall be had made according to the metric system of weights and multiplies or sub-multiples thereof, and all weighments shall be made by means of weigh-bridge or scale and recorded correctly to the nearest 1/20th of a quintal.(ii)It shall not be lawful to use any other weigh in relation to any such transaction.(iii)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 metric system of weights and multiples and sub-multiples thereof to the nearest 1/20th of a quantial :Provided that margin of error up to five kilograms or one per cent, whichever is less, in weighment may be condoned :Provided further that 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.(iv)All scales and weights used, kept or possessed by or on behalf of the agent or purchasing agent, shall be open to inspection, examination and test at all reasonable times without notice and shall be made available for such inspection, examination or test whenever required. To facilitate such inspection, the agent or purchasing agent shall keep at least ten standard weights of fifty kilograms each at each weightment centre in the custody of the person incharge of weighments.(v)(a)Deductions not more than those allowed by Government on the net weight of cane purchased, shall be made for binding materials etc.(b)No other deduction without the approval of the Cane Commissioner, shall be made from the net weight of cane on the ground of driage, improper stripping or for any other reason.(vi)Weightments of cane shall not made more than half-an-hour after sunset unless adequate lighting arrangements are made at the weigh-bridge.(vii)There shall be no detention of cane carts for more than 4 hours without adequate cause. The occupier of a factory shall cause time of arrival and departure of carts etc. to be recorded in the pass book.(viii)Adequate arrangements to the satisfaction of the Cane Commissioner shall be made at all purchasing centres for :-(a)regulating the entry and parking of carts to avoid congestion;(b)roads and approaches to the weigh-bridges; and(c)cattle sheds and troughs.(ix)Any representative of growers shall be allowed to be present at the time of weighment of cane at any weigh-bridge to watch or check weighments and examine records in which eights are recorded.(x)In no case shall cane be purchased without actual weighment.(xi)That part of the mechanism of a weigh-bridge by which its adjustment is controlled shall be kept suitably sealed or locked.(xii)All weigh-bridges or scales at purchasing centres shall be tested at least once a week in the presence of any person nominated by the Cane Commissioner in this behalf and record of such tests shall be properly maintained. Any cane grower wishing to be present at the time of testing shall also be allowed.(xiii)Excess cane brought by a cane grower to the extent of 10 per cent of the weight prescribed in the unitwise requisition slip shall be accepted and there shall be no objections to the acceptance of less weight up to any extent.
