Section 2 in The Bombay Weights and Measures Act, 1932
2. Extent and commencement.
(1)This Act shall apply to the whole of the presidency on Bombay.(2)Part I shall come into force at once. Government may, 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.], direct that Parts II, III, V and VI shall come into force in any district or municipal area on a date to be specified in such notification.(3)When Government has directed that Parts II, III, V and VI shall come into force in any district or municipal area under sub-section (2), Part IV shall come into force in such district or municipal area three months after the dates specified in the notification.
