Section 12 in Telangana Weights and Measures (Enforcement) Act, 1958
12. Power of Government to exempt.
- Where the size of commercial weight or measure renders it impracticable to have any denomination stamped on it under the provisions of section 9, section 10, or section 11, the Government may, by notification in the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Gazette, exempt such weight or measure from being so stamped.
