Section 8 in Tripura Weights and Measures (Enforcement) Act, 1967
8. Power to prescribe the use of weights only, or measures only in certain cases.
(1)Notwithstanding anything contained in this Act, the Administrator may, by notification in the Tripura Gazette, direct that in any specified trade or class of trades, no transaction, dealing or contract shall be made or had except by weights only, or except by measures 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 not inconsistent with any provisions of this Act, as may be specified therein.
