Section 12(1) in The Bombay Weights and Measures Act, 1932
(1)Subject to the provisions of section 46, and notwithstanding anything contained in any law for the time being in force, all dealings or contracts, had or made in any area after this Part shall have come into force in the said area for any work to be done or goods to be sold or delivered by weight or measure, shall be deemed to be had or made according to one of the standard weights or measures or to multiples [or sub-multiples] [The words 'or sub-multiples' were inserted by Bombay 33 of 1935, Section 3.] thereof and it shall not be lawful to use any other weight or measure in relation to any such dealing or contract.
