Section 11 in The West Bengal Standards Of Weights And Measures (Enforcement) Act, 1958
11. [ Prohibition of manufacture, etc., of weights and measures without licence. [[Section 11 substituted by W. B. Act 10 of 1965 which was earlier as under:
'11. Prohibition of manufacture, etc., of weights and measures without licence. - No person shall, without obtaining a licence under the provisions of this Act, carry on any trade or business involving the manufacture, repair or sale of any weight or measure or any weighing instrument or measuring instrument.']](1)No person shall, without obtaining a licence under the provisions of this Act, carry on any trade or business involving the manufacture, repair or sale of any weight or measure or any weighing instrument or measuring instrument intending or knowing it to be likely that such weight, measure, weighing instrument or measuring instrument may be used in any transaction.(2)Such authority as may be prescribed may, by order, grant or renew or refuse to grant or renew a licence under this section or revoke or suspend any such licence.(3)An appeal from an order under sub-section (3) refusing to grant or renew a licence or revoking or suspending any licence shall, if preferred within sixty days from the date of the order, lie to the State Government.(4)Any order passed under sub-section (2) by the authority competent to pass such order may, at any time, be revised by the State Government :Provided that no order from which an appeal has been preferred under sub-section (5) shall be so revised.(5)An order passed by the State Government on appeal under sub-section (3) or on revision under sub-section (4) shall be final.]
