Section 31(5) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
(5)The Chairman or the Vice-Chairman of the Board or the committee, and any person authorised in this behalf by the Board shall be entitled at any time and without previous notice to inspect, examine and test any weighing instruments, weight or measures used, kept or possessed in the market area by a licencee, and every such licencee in possession of any such weighing instruments, weight or measures shall, when required, be bound to produce the same before the person entitled so to inspect, examine and test it.
