Section 12 in The Punjab Weights and Measures (Enforcement) Act, 1958
12. Power of State Government to exempt.
- Where the size of a commercial weight or measure renders it impracticable to have any denomination marked on it under the provisions of Section 9 or to be stamped under the provisions of Section 10 or Section 11, the State Government may, by notification in the Official Gazette, exempt such weights or measures from being so stamped.
