Section 18(2) in The Standards of Weights and Measures (General) Rules, 1987
(2)No non-standard weight or measure shall be made or manufactured by any person unless he has obtained the pervious permission from the Central Government:Provided that it shall be lawful for any person, who at the commencement of these rules,-(a)is bona fide carrying on the business of export of non-standard weights and measures, or(b)has a firm offer for the export of any non-standard weight or measures,to continue the manufacture of non-standard weights and measures until he is informed by the Central Government in writing that the permission to manufacture non-standard weight or measure cannot be granted to him.
