Standards of Weights and Measures Act, 1976

40. Definitions . -Inthis chapter, unless the context otherwise requires, -

(a) “Controller” means the person appointed as such by the State Government under the State law;

(b) “Inspector” means the person appointed as such by the State Government under the State law;

(c) “Local Inspector” means an inspector within the local limits of whose jurisdiction any weight or measure is made, manufactured, received, delivered or kept for sale of use;

(d) “State law” means the law enacted by the Legislature of a State and for the time being in force in that State, with regard to the enforcement of the standards of weight or measure established by or under this Act

(e) “Transferee State” means the State in which any weight or measure is delivered or received for sale or use therein from any other State;

(f) “Transferor State” means the State from which any weight or measure made or manufactured therein, or kept therein for sale or use, is sent to, or delivered in any other State.