Standards of Weights and Measures (Enforcement) Act, 1985
29. Power of
Inspector to enter premises.-
An Inspector may, if
he has any reason to believe, whether from any information given to him by any
person and taken down by him in writing or from personal knowledge or
otherwise, that an offence punishable under this Act has been, or is likely to
be, committed in relation to any weight, measure or other goods which are sold,
delivered or distributed by weight, measure or number, enter, at all reasonable
times, into any premises--
i.
where
such weight or measure is--
a. made, manufactured,
repaired, or sold, or
b. used, or kept or
believed to be kept for use, in any transaction or for industrial production or
for protection;
ii.
Where
such goods are manufactured, packed, distributed or sold or kept or offered for
sale in packaged form, and inspect or verify any weight or measure or the net
contents, by weight, measure or number, of any package, and may also examine
any document or other record relating thereto.