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State of Madhya Pradesh - Section

Section 11 in The M.P. Standards of Weights and Measures (Enforcement) Rules, 1989

11. Use of weights only or measures only or number only in certain cases.

- Except in the cases of commodities specified in Schedule IV, the declaration of quantity in every' transaction, dealing or contract, or for industrial production or for protection shall be in terms of the unit of-
(a)weight, if the commodity is solid, semi-solid, viscous or a mixture of solid and liquid;
(b)length, if the commodity is sold by linear measure;
(c)area, if the commodity is sold by area measure;
(d)volume, if the commodity is liquid or is sold by cubic measure; or
(e)number, if the commodity is sold by number.