Section 28(2) in Bihar Legal Metrology (Enforcement), Rules, 2014
(2)Without prejudice to the provisions contained with respect to repeal any notification, rule or order made under the Bihar Standard of Weights & Measures (Enforcement) rule, 1988, shall , if in force, at the commencement of this rules, continue to be in force and have effect as if it were made, issued or given under the corresponding provision of this Bihar Legal Metrology (Enforcement) Rule, 2014.
