Section 46 in The Bombay Weights and Measures Act, 1932
46. Power to exempt specified persons, articles or trades from provisions of the Act.
- Government may, after previous publication by notification in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council.], and subject to such conditions and restrictions as it may think fit to impose, exempt any class of persons, any commodity, trade, [*] [The word 'or' was omitted by Bombay 33 of 1935, Section 4(i).] any class of traders [or any class of weights or measures or of weighing or measuring instruments used or intended to be used for any purpose other than trade] [ These words were inserted by Bombay 33 of 1935, Section 4(ii).] specified in the notification from all or any of the provisions of this Act.
