Section 7 in The West Bengal Standards Of Weights And Measures (Enforcement) Act, 1958
7. Power to prescribe the use of weights only, or measures only, in certain cases.
- Notwithstanding anything contained in this Act, the State Government may, by notification in the Official Gazette, direct that in respect of any class of articles specified in the notification all transactions shall be by weight only or by measure only.(2)A notification issued under this section shall take effect in such area, with effect from such date, and subject to such conditions, if any, as may be specified therein.
