Section 2(i) in The West Bengal Standards Of Weights And Measures (Enforcement) Act, 1958
(i)"stamping" means marking in such manner as to be, so far as practicable, indelible and includes casting, engraving, etching and branding;(ia)[ "transaction" means any transaction in trade or commerce and includes any assessment or declaration or determination, of quantity with reference to measurement of weight, volume, capacity, length or area;] [Clause (ia) inserted by W. B. Act 10 of 1965.]
