Section 18 in Tripura Weights and Measures (Enforcement) Act, 1967
18. Appointment of Controller, Deputy Controller, Assistant Controller and Inspectors.
(1)The Administrator may appoint a Controller of Weights and Measures and as many Deputy Controllers and Assistant Controllers and Inspectors of Weights and Measures as may be necessary for exercising the powers and discharging the duties conferred or imposed on them by or under this Act.(2)The Administrator may, by general or special order, define the local limits within which each Inspector shall exercise the powers conferred and discharge the duties imposed on Inspectors by or under this Act.(3)Subject to the provisions of this Act, every Deputy Controller, Assistant Controller and Inspectors of Weights and Measures shall perform his functions under the general superintendence and control of the Controller ; and the Controller, every Deputy Controller and Assistant Controller of Weights and Measures may, in addition to the powers conferred and duties imposed on them by or under this Act, exercise any power or discharge any duty conferred or imposed on Inspectors by or under this Act.
