Section 4(2) in The Bombay Weights and Measures Act, 1932
(2)[ Notwithstanding anything contained in sub-section (1), Government may, after previous publication by notification in the [Official Gazette] [Sub-section (2) was added by Bombay 33 of 1935.], declare, either generally or for any trade or class of trades-(a)any other multiple or sub-multiple of a weight or measure specified in the First Schedule, or(b)any other weight or measure, or any multiple or sub-multiple thereof to be a weight or measure authorised to be used in any place in which this Part has come into force.The weight, measure, multiple or sub-multiple shall to the extent so declared, be deemed to be a standard weight or measure for the purposes of this Act.]
