Section 17(2) in Telangana Weights and Measures (Enforcement) Act, 1958
(2)(a)Where a premises used for trade is partly used by the trader for trade and partly for dwelling purposes, the whole of such premises shall, for the purposes of this Act, be deemed to be premises used for trade.(b)Where a premises used for trade is used by a trader partly for trade and partly for storing articles for trade, or where any other premises is used for storing of articles for trade, the premises in either case, shall for the purposes of this Act, be deemed to be the premises used for trade.
