Section 31 in The Standards Of Weights And Measures Act, 1976
31. Part IV to apply to inter-State trade or commerce only
.The provisions of this Part shall apply to(a)every weight or measure which is, or is intended to be,(i)made or manufactured for the purpose of inter-State trade or commerce;(ii)used, sold, distributed, delivered or otherwise transferred in the course of inter-State trade or commerce;(b)goods which are, or are intended to be, sold, distributed, delivered or otherwise transferred by weight, measure or number in the course of inter-State trade or commerce;(c)every service which is rendered by weight, measure or number in relation to, or in the course of, inter-State trade or commerce.
