Section 7 in The Orissa Weights and Measures (Enforcement) Act, 1958
7. Prohibition of use of weights and measures other than standard weights and measures.
(1)Notwithstanding anything contained in any other law or any custom, usage or practice, no unit of mass or measure, other than the standard weights or measure shall be used in any transactions for trade or be sold or delivery in any area or in relation to any class of goods or undertakings in respect of which this Act has been brought into force.(2)Any custom, usage, practice or method of whatever nature which permits in any trade or trader, seller or buyer to demand, to receive or cause to be demanded or received any quantity of article in excess of or less than the quantity of the said article has been made, shall be void.(3)Any transaction, dealing or contract made or had, after the expiry of three months from the commencement of this Act shall, in so far as it contravenes the provisions of Sub-section (1); be void.
