Section 2(h) in The Bombay Weights and Measures (Enforcement) Act, 1958
(h)"standard weight or measure" means any unit of mass or measure referred to in sub-section (1) of section 13 of the Standards of Weights and Measures Act, 1956;(i)"stamping" means marking in such manner as to be, so far as practicable, indelible, and includes casting.engraving, etching and branding;(ii)[ "use in transaction for trade or commerce" means use for the purpose of determining or declaring the quantity of anything in terms of measurement of length, area, volume, capacity or weight in or in connection with- [This clause was inserted by Maharashtra 14 of 1965,Section 2(b).]
