Section 13 in The Goa, Daman and Diu Weights and Measures (Enforcement) Act, 1968
13. Power of State Government to exempt.
- Where the size of a commercial weight or measure renders it impracticable to have any denomination marked on it under the provisions of section 10 or to be stamped under the provisions of section 11 or section 12, the State Government may, by notification in the Official Gazette, exempt such weight or measure from being so stamped.
