Section 37 in The West Bengal Standards Of Weights And Measures (Enforcement) Act, 1958
37. Limits of error to be tolerated in weights and measures.
- The State Government may, by notification in the Official Gazette, direct that any power exercisable by it under this Act or the rules made thereunder shall, in relation to such matters and subject to such conditions, as may be specified in the direction, be exercisable also by such officer or authority subordinate to the State Government as may be specified in the notification.
