Section 27 in The Orissa Standard of Weights and Measures (Enforcement) Rules, 1993
27. Repeal and Savings.
(1)On the commencement of these Rules the Orissa Weights and Measures (Enforcement) Rules, 1960 shall stand repealed.(2)Notwithstanding such repeal any appointment notification, order, registration, licence, certificate notice, decision, approval, authorisation or consent made issued or given under the said rules, shall at the commencement of these rules continue to be in force and have effect as if it were made issued or given under the corresponding provisions of these rules.(3)On such repeal the provisions of Section 5 of the Orissa General Clauses Act, 1937 shall apply as if the provisions so repealed were the (sic).
