Section 19 in The Bombay Weights and Measures (Enforcement) Act, 1958
19. Manufacturers, etc. to maintain records and documents.
(1)Every manufacturer, repairer or dealer in weights and measures or weighing or measuring instruments, and every person using them in transactions for trade or commerce, shall maintain such records and accounts as may be prescribed if required so to do by in Inspector, and shall produce such records and accounts before him in such manner as may be prescribed.(2)Notwithstanding anything contained in sub-section (1), if the State Government is of opinion that having regard to the nature of business carried on by any such manufacturer, repairer or dealer, it is necessary so to do, it may, by order, exempt such person or class of persons from the operation of that sub-section.
