24. Maintenance and use of measures, weights and instruments by licensed manufacturers and vendors.
- Every person who manufactures or sells any [Intoxicant] [Substituted by paragraph 3 of, and Schedule IV to, the Government of India (Adaptation of Indian Laws) Order, 1937 for the words excisable article.] under a license granted under this Act-(a)shall supply himself with [such standard measures, standard weights, measuring instruments and weighing instruments, duly stamped and verified in accordance with the provisions of the West Bengal Standards of Weights and Measures (Enforcement) Act, 1958 (West Bengal Act No. 23 of 1958), and such other instruments as the Excise Commissioner may prescribe,] [Substituted by section 15(1) of the Bengal Excise (Amendment) Act, 1965 (West Bengal Act 39 of 1965) for the words such measures, weights and instruments as the Excise Commissioner may prescribe.] and shall keep the same in good condition; and(b)when such measures, weights and instruments have been so prescribed, shall, on the requisition of any [officer referred to in clause (a), clause (b) or clause (c) of section 66] [Substituted by section 15(2), ibid for the words Excise Officer duly empowered by the Collector in this behalf.], measure, weight or test any [intoxicant] [Substituted by paragraph 3 of, and Schedule IV to, the Government of India (Adaptation of Indian Laws) Order, 1937 for the words excisable article.] in his possession, at such time and in such manner as such officer may require.
