Section 47(ii) in The Bombay Weights and Measures Act, 1932
(ii)all appointments made, notifications and notices issued, rules, byelaws and orders made, contracts entered into and suits and other proceedings instituted under any Act or enactment repealed by this Act shall, so far as they are not inconsistent with the provisions of this Act and the rules and regulations, continued in force and be deemed to have been made, issued, entered into and instituted under this Act.
