Section 43 in The Bombay Weights and Measures (Enforcement) Act, 1958
43. Limits of error to be tolerated in weights and measures.
- Subject to any rules that may be made under the Standards of Weights and Measures Act, 1956, in this behalf, the State Government may prescribe the limit of error which may be tolerated.(a)in working standards referred to in section 3;(b)in secondary standards referred to in section 4;(c)in commercial weights and measures or in selling articles by weight or measure generally, or as regards any trade or class or trades; and(d)in weighing and measuring instruments.
