Section 8 in The Rajasthan Weights and Measures (Enforcement) Act, 1958
8. Power to prescribe the use of weights only or measures only in certain cases.
(1)Notwithstanding anything contained in this Act, the State Government may, by notification in the Official Gazette, direct that in any specified trade or class of trades no transaction, dealing or contract shall be made or had except by weight only or except by measure only.(2)A notification issued under this section shall take effect in such area, with effect from such date, and subject to such conditions, if any, as may be specified therein.
