Section 24(2) in The Legal Metrology (General) Rules, 2011
(2)Notwithstanding anything contained in sub-rule (i), if the Director is of the opinion that having regard to the nature or volume of the business carried on by any maker, manufacturer; dealer or repairer, it is necessary to do so, he may, by order, exempt any such maker, manufacturer, dealer or repairer from the operation of that sub-rule.
