Section 30(2) in The Legal Metrology (General) Rules, 2011
(2)Notwithstanding such repeal anything done or any action taken or purported to have been done or taken inducing approval of letter, exemption granted, fees collected, any adjudication, enquiry or investigation commenced, license and registration of manufacturers, dealers, importers of weights and measures, non-standard weights and measures or show cause notice, decision, determination, approval, authorisation issued, given or done under the said rules shall if in force at the commencement of the said rules continue to be in force and have effect as if issued, given or done under the corresponding provisions of these rules.
