Section 15(1) in The Rajasthan Weights and Measures (Enforcement) Act, 1958
(1)The State Government may appoint a [Controller] [Substituted by section 3 of Rajasthan Act No. 37 of 1961, Published in Rajasthan Gazette Extraordinary, Part 4-A, dated 24.11.1961.] of Weights & Measures for the State and as many Assistant [Controllers] [Substituted by section 3 of Rajasthan Act No. 37 of 1961, Published in Rajasthan Gazette Extraordinary, Part 4-A, dated 24.11.1961.] and Inspectors and Assistant Inspectors of Weights and Measures as may be necessary for exercising the powers and discharging the duties conferred or imposed on them by or under this Act.
