Section 23 in The Bombay Weights and Measures Act, 1932
23. Inspector not to be maker seller, or adjuster of weights and measures or weighing or measuring instruments.
- An inspector shall not, during the time he holds office, derive any profit from or be employed in the making, adjusting, or selling of weights or measures or weighing or measuring instruments:Provided that in any area in which it appears to Government desirable that an inspector should be allowed to adjust weights or measures or weighing or measuring instruments Government may, if it thinks fit, authorise such inspector to adjust weights, measures or such instruments accordingly.
