Section 8(1) in Assam Adoption of Standard Weights Act, 1955
(1)Notwithstanding anything contained in any bye-law made under any enactment in force for the time being, all contracts or transactions which are made or entered into after this Act comes into force, for any work to be done or goods to be sold or delivered by weights shall be deemed to be made or entered into according to one of the standard weights laid down in the First Schedule and it shall not be lawful to use or stipulate the use of any other weight in relation to any such contract or transaction.
