Section 4 in The Bombay Weights and Measures Act, 1932
4. Standard weights and measures.
- [(1)] [Section 4 was renumbered as sub-section (1) of that section by Bombay 33 of 1935, Section 2.] The weights and measures including the multiples and sub-multiples thereof described in the First Schedule shall be the weights and measures authorised to be used in every place in which this Part has come into force. These weights and measures are called standard weights and measures for the purposes of this Act.(2)[ Notwithstanding anything contained in sub-section (1), Government may, after previous publication by notification in the [Official Gazette] [Sub-section (2) was added by Bombay 33 of 1935.], declare, either generally or for any trade or class of trades-(a)any other multiple or sub-multiple of a weight or measure specified in the First Schedule, or(b)any other weight or measure, or any multiple or sub-multiple thereof to be a weight or measure authorised to be used in any place in which this Part has come into force.The weight, measure, multiple or sub-multiple shall to the extent so declared, be deemed to be a standard weight or measure for the purposes of this Act.]
