Section 19(2) in Telangana Weights and Measures (Enforcement) Act, 1958
(2)Notwithstanding, anything contained in sub-section (1), if the Government are of opinion that having regard to the nature of business carried on by any such manufacturer, repairer or dealer, or any person or class of persons using them, it is necessary so to do, they may by order, exempt such person or class of persons from the operation of that sub-section.
