Section 21(1) in The Legal Metrology (Approval of Models) Rules, 2011
(1)The Standards of Weights and Measures (Approval of Models) Rules, 1987 (herein under referred to as the said rules) are hereby repealed.Provided that such repeal shall not affect:(a)the previous operations of the said rules or anything done or omitted to be done or suffered therein; or(b)any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 aforesaid.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continued or enforced and any such penalty, forfeiture or punishment may be imposed as if the said rules has not been rescinded.
