Section 157(10) in The Orissa Motor Vehicles Rules, 1993
(10)If, upon the testing of weighing device as aforesaid, the weighing device is certified to be inaccurate to an extent greater than any weight by which the laden weight or unladen weight or any axle weight or the vehicle is shown in the statement referred to in Sub-rule (6) to have exceeded the gross vehicle weight or the registered unladen weight, or the registered axle weight, as the case may be, no further proceedings shall be taken in respect of any such laden weight or unladen weight, or axle weight and if the device is certified to be inaccurate to the said extent in respect of every such laden weight, unladen weight, or axle weight actually weighed, the deposit prescribed in Sub-rule (7) shall be refunded.
