Section 14 in The Rajasthan Weights and Measures (Enforcement) Rules, 1959
14. Transitional provisions.
- Weight, measures and weighing and measuring instruments, which do not conform to the requirement of these rules but which conform to the requirements of the Rajasthan Weights and Measures Rules, 1956, shall be verified and stamped, so far as may be, in accordance with these rules so long as the use of such weights and measures and weighing and measuring instruments is permitted under the Standard of Weights and Measures Act, 1956 (Central Act No. 89 of 1956).
