Section 19(2) in Assam Weights and Measures (Enforcement) Act, 1958
(2)Notwithstanding anything contained in sub-section (1), if the State Government is of opinion that having regard to the nature of business carried on by any person referred to in sub-section (1), it is necessary so to do, it may, by order, exempt such person or class of persons from the operation of that sub-section.
