Section 48(3) in The Standards Of Weights And Measures Act, 1976
(3)Notwithstanding anything contained elsewhere in this Act, in relation to any goods which are exported(a)quotation of any price;(b)issue of any price list, invoice or cash memo;(c)indication of the weight or measure or number of net contents of any package on any label, carton or other thing;(d)expression of any dimension, may be made in accordance with any other system of weight, measure or numeration if the person to whom the export is to be made so requires.
