Section 12 in Assam Weights and Measures (Enforcement) Act, 1958
12. [ Power of State Government to exempt. [Substituted by Assam Act No. 18 of 1960, dated 24.5.1960.]
- The State Government may, by notification and subject to such conditions and restrictions as it may think fit to impose, exempt any class of persons, any commodity, trade, any class of trades or weights or measures or weighing or measuring instruments used or intended to be used for any purpose other than the trade specified in the notification from all or any of the provisions of this Act.]
