Section 1 in The Rajasthan Weights and Measures (Enforcement) Act, 1958
1. Short title, extent and commencement.
(1)This Act may be called the Rajasthan Weights and Measures (Enforcement) Act, 1958.(2)It extends to the whole of the State of Rajasthan.(3)It shall come into force on such [date] [Came into force relating to units of mass in the districts of Ajmer, Bikaner, Jodhpur, Jaipur, Kotah & Udaipur with effect from 1.10.1958 vide Industries 'A' Dept. Notification No. D. 12791/F. 23(8) Ind/(A)/58, dated 30.9.1958, Published in Rajasthan Gazette Extraordinary, Part 4-C dated 30.9.1958. Also came into force relating to units of mass with effect from 1.5.1960 in the remaining districts of Rajasthan left uncovered by Notification No. D. 12791/F. 23(3) Ind. 'A'/58 dated 30.9.1958 vide Notification No. 3992/F. 23(2) Ind. 'A'/60, dated 29.4.1960 Published in Rajasthan Gazette, Extraordinary, Part 4-C, dated 29.4.1960.] as the State Government may by notification in the Official Gazette, appoint; and different dates may be appointed for different provisions of this Act or for different areas or for different classes of undertakings or for different classes of goods.
