Section 33 in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
33. Weigh-bridges, measuring yard and certificates of weighment or measurement.
(1)The committee may erect in the market and outside a weigh-bridge for weighing agricultural produce on payment of such fees as may be prescribed by its bye-laws.(2)In places where it is customary for any agricultural produce to be measured instead of being weighed, the committee may specify place within or outside the market for that purpose and make arrangements for the measuring of such produce on payment of such fees as may be prescribed by its bye-laws.(3)The committee shall be responsible for maintaining such weigh-bridge or measuring yard in proper conditions and for issuing free of cost of certificates of weighment and measurement as the case may be, in such forms as may be prescribed by its bye-laws.(4)A certificate issued under sub-rule (3) above shall be accepted as final by all persons transacting business in the notified market area, unless it is proved to the satisfaction of the Chairman of the committee or his authorised representative that the weighment or measurement was done on a defective weigh-bridge or measuring yard or by means of an incorrect scale or weight or measure.
