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Union of India - Section

Section 5 in Legal Metrology (Numeration) Rules, 2011

5. Repeal and savings.

(1)The Standards of Weights and Measures (Numeration) Rules, 1987 (herein under referred to as the said rules) and hereby repealed.Provided that such repeal shall not affect:
(a)the previous operations of the said rules or anything done or omitted to be done or suffered therein; or
(b)any right, privilege, obligation or liability acquired, accrued or incurred under the said rules; or
(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against the said rules; or
(d)any investigation, legal proceedings or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as a foresaid. And any such investigation, legal proceedings or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if the said rules had not been rescinded.
(2)Notwithstanding such repeal anything done or any action taken or purported to have been done or taken including approval of letter, exemption granted, fees collected, any adjudication, enquiry or investigation commenced or show cause notice, decision, determination, approval, authorisation issued, given or done under the said rules shall if in force at the commencement of the said rules continue to be in force and have effect as if issued, given or done under the corresponding provisions of these rules.
(3)The provisions of these rules shall apply to any application made to the Central Government or as the case may be the State Government under the said rules for licence, registration of manufacturers, importers, dealers, repairers of weights and measures pending at the commencement of these rules and to any proceedings consequent thereon and to any registration granted in pursuance thereof.
(4)Any legal proceeding pending in any court under the said rules at the commencement of these rules may be continued in that court as if these rules had not been framed.
(5)Any appeal preferred to the Central Government or as the case may be the State Government under the said rules and pending shall be deemed to have been made under the corresponding provisions of these rules.SHEDULE(See Rule 3)
SerialNumber Numeral HindinumerationinRoman Scripts HindinumerationinDevnagiri Numerationin English
1 103 Hazar gtkj Thousand
2 104 DasHazar nl gtkj Tenthousand
3 105 Lakh yk[k Hundredthousand
4 106 DasLakh nl yk[k Milion
5 107 Crore djksM TenMillion
6 108 DasCrore nl djksM HundredMilion
7 109 Arab vjc Billion
8 1010 DasArab nl vjc TenBillion
9 1011 Kharab [kjc HundredBillion
10 1012 DasKharab nl [kjc Trillion
11 1013 Neel uhy TenTrillion
12 1014 DasNeel nl uhy HundredTrillion
13 1015 Padam ine ThousandTrillion
14 1016 DasPadam nl ine TenThousand Trillion
15 1017 Shankh 'ka[k HundredThousand Trillion
16 1018 DasShankh nl 'ka[k ThousandThousand Trilli