Section 13 in Tripura Weights and Measures (Enforcement) Act, 1967
13. Power of Administrator to exempt.
- Where the size of a weight or measure renders it impracticable to have any denomination marked on it under the provisions of section 10, or to be stamped under the provisions of section 11 or section 12, the Administrator may, by notification in the Tripura Gazette, exempt such weight or measure from being so stamped.
