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CrPC Section 153. Inspection of weights and measures


 
Category of Bare Act Name of the Act Year of Promulgation
Criminal Laws Code of Criminal Procedure 1973
Act Number Enactment Date Chapter Number
02 01-04-1974 11
Chapter Title Ministry Department
Preventive Action of the Police Ministry of Home Affairs Department of Internal Security

(1) Any officer in charge of a police station may, without a warrant, enter any place within the limits of such station for the purpose of inspecting or searching for any weights or measures or instruments for weighing, used or kept therein, whenever he has reason to believe that there are in such place any weights, measures or instruments for weighing which are false.

(2) If he finds in such place any weights, measures or instruments for weighing which are false, he may seize 68 the same, and shall forthwith give information of such seizure to a Magistrate having jurisdiction.

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