Section 31 in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
31. Use of weighing instruments, weights and measures, their inspection and seizure.
(1)Only such weighing instruments which satisfy the requirements of and such weights, and measures as are prescribed by the Standards of Weights and Measures (Enforcement) Act, 1985 as in force in the National Capital Territory of Delhi and the rules made thereunder shall be used for weighing or measuring agricultural produce in a market area:Provided that in transaction of sale and purchase of agricultural produce in the principal market and subsidiary market of the market area beam scale (Kanta) or platform scale shall only be used.(2)Every committee shall keep in the market yard at least one weighing instrument of the capacity of one quintal and two sets of weights, and in places where measures are used, two, sets of measures, verified and stamped in accordance with the provisions of the Standards of Weights and Measures (Enforcement) Act, 1985, and the rules framed thereunder. The committee shall cause such weights and measures to be tested and verified once in the course of each calendar year through the agency appointed and in accordance with the requirements of the said Act and rules.(3)The Secretary of a committee shall allow any person to check free of charge any weight or measure in his possession against the weights and measures maintained under this rule.(4)Weighing instruments, weights and measures kept by a committee under this rule may at any time be inspected, examined and checked by the Chairman or the Vice-Chairman of the Board or by any other officer not lower in rank than of a Marketing Officer. After inspection, the inspecting authority may give such direction as it may deem proper. The committee shall comply with such directions.(5)The Chairman or the Vice-Chairman of the Board or the committee, and any person authorised in this behalf by the Board shall be entitled at any time and without previous notice to inspect, examine and test any weighing instruments, weight or measures used, kept or possessed in the market area by a licencee, and every such licencee in possession of any such weighing instruments, weight or measures shall, when required, be bound to produce the same before the person entitled so to inspect, examine and test it.(6)Any person authorised to test and examine any weighing instrument, weight or measure, under sub-rule (5) shall, while so acting have the following powers,-(a)to seize or detain any disputed weights and measures or weighing or measuring instruments;(b)to seize or detain any articles sold or delivered or caused to be sold or delivered by means of such weight or measures or weighing or measuring instrument together with any documents or records relating thereto;(c)to enter into any place where weights and measures or weighing or measuring instruments are used or kept for use in transactions for trade or commerce and inspect such weights and measures and weighing or measuring instruments; and(d)to require any trader or any employee or agent of a trader to produce for inspection all weights or measures or weighing or measuring instruments which are used by him or are in his possession or are kept in any premises used for trade.
