Section 47(2) in The Bombay Weights and Measures (Enforcement) Act, 1958
(2)Anything done or action taken (including any appointments, rules and orders made, notifications or licences issued and appeals preferred) under the Ordinance so repealed shall be deemed to have been done or taken under this Act, as if this Act, were in force on the day on which such thing was done or action was taken.NotificationsG. N., I. C. D., No. WMA. 2858-IND-I, dated 30th September, 1958 (B. G., Part IV-B, page 1038). - In exercise of the powers conferred sub-section (3) of section 1 of the Bombay Weights and Measures (Enforcement) Act, 1958 (Bombay LXIX of 1958) the Government of Bombay hereby appoints the 1st day of October 1958, to be the date on which the said Act shall come into force in respect of the classes of undertakings and classes of goods specified in the Tables below to the extend specified therein:-Table A
