Section 51(1) in The Goa, Daman and Diu Weights and Measures (Enforcement) Act, 1968
(1)On coming into force of this Act or any part thereof, in any area or areas, the postures (order of the municipality) of respective municipality as in force in that area or areas of Union Territory of Goa, Daman and Diu shall, to the extent to which they contain any provision which correspond to any provision of this Act, stand repealed in such area or areas:Provided that such repeal shall not affect:-(a)the previous operation of the said law or anything duly done or suffered thereunder; or(b)any right, privilege, obligation or liability acquired accrued or incurred under the said law; or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against the said law; or(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, forfeiture or punishment as aforesaid; and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed:Provided further that all appointments made, notifications and notices issued, rules, bye-laws and order made, contracts entered into under any repealed law shall, so far as they are not inconsistent with the provisions of this Act and the Rules, continue in force and be deemed to have been made, issued and entered into under this Act.
