Section 41 in The Punjab Weights and Measures (Enforcement) Act, 1958
41. Delegation of powers.
- The State Government may, by notification in the Official Gazette, direct that any power exercisable by it under this Act or rules made thereunder shall, in relation to such matters and subject to such conditions as may be specified in the directions, be exercisable also by such officer or authority subordinate to the State Government as may be specified in the notification.
