Section 1 in The West Bengal Standards Of Weights And Measures (Enforcement) Act, 1958
1. Short title, extent, commencement, repeal and saving.
(1)This Act may be called the West Bengal Standards of Weights and Measures (Enforcement) Act, 1958.(2)It extends to the whole of West Bengal.(3)Subject to the provisions of sub-section (4), this section shall come into force at once and the remaining provisions of this Act shall come into force on such date or dates as the State Government may, by notification in the Official Gazette appoint; and different dates may be appointed for different provisions of this Act or for different areas or for different classes of undertakings or for different classes of goods.(4)The West Bengal Standards of Weights and Measures (Enforcement) Ordinance, 1958 is hereby repealed :Provided that notwithstanding such repeal anything done or any action taken or any legal effect produced by or under any provision of the said Ordinance shall be deemed to have been done, taken or produced by or under the corresponding provision of this Act as if such corresponding provision were in force on the day on which such thing was done or such action was taken or such legal effect was produced.(5)If, immediately before the commencement of any provision of this Act in respect of any area or class of goods or undertakings, there is in force in respect of that area or that class of goods or undertakings, any other law which corresponds to such provision, such other corresponding law, shall, on such commencement, stand repealed.
