(1)The driver of any goods vehicle required by a competent authority under section 114 of the Act, to convey the vehicle to a weighing device shall upon the demand of such a manner that the weight of the vehicle or weight transmitted by any wheel or wheels may be exhibited by the weight-bridge or wheel weigher.(2)If the driver of a motor vehicle fails within a reasonable time to comply with a requisition under sub-rule (1) a person authorized under section 114 of the Act, may cause any person, being the holder of licence authorizing him to drive such a vehicle, so to drive and manipulate the vehicle.(3)When the weight or axle weight of a motor vehicle determined by separate or independent determination of the weight transmitted by any wheel or wheels of the axle, the Laden Weight or Axle Weight of the vehicle shall be deemed to be the sum of the weights transmitted by the wheels of the vehicle or wheels of any axle of the vehicle, as the case may be.(4)Upon the weighment of a vehicle in accordance with the said section and this rule, the person who has required the weighment or the person in charge of the weighing device shall deliver to the driver or other person in charge of the vehicle a statement in writing of the weight of the vehicle and of axle the weight of which is separately determined.(5)No weighing device shall be used for the purpose of section 114 of the Act unless it is tested and certified to be in order by the Weight and Measures Department, Government of National Territory of Delhi, Delhi once in a year.
