Section 12A in The Bombay Weights and Measures Act, 1932
12A. [ Custom for excess or less quantity to be demanded or received void. [This section was inserted by Bombay 56 of 1948, Section 5.]
- Any custom, usage, practice or method of whatever nature which permits in any trade [a trader, a seller or a buyer] to demand, receive or cause to be demanded or received any quantity of article in excess of or less than the quantity fixed by the weight or measure by which the contract or dealing [in respect of the said article] [These words were substituted for the words 'for the sale of the said article' by Bombay 15 of 1995, Section 6(2).] has been made shall be void.]
