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Madras Presidency - Section

Section 32 in The Madras City Police Act, 1888

32. - Commissioner to keep standard weights and measures

The Commissioner shall keep in his office such standard weights and measures as may be from time to time prescribed or declared to be correct by the State Government ; and weights and measures shall be held to be false when they do not agree with such standards ; and on conviction being had under Chapter XIII of the Indian Penal Code, the weights and measures which formed the subject-matter of the charge shall be forfeited and destroyed.