Section 45 in The Bombay Weights and Measures (Enforcement) Act, 1958
45. Special provision during period for which other weights and measures permitted to be used under section 14 of Act LXXXIX of 1956.
- Notwithstanding that all the provisions of this Act or any of them, have come into force in any area, or in respect of any class of goods or undertaking, where the Central Government has by notification issued under section 14 of the Standards of Weights and Measures Act, 1956, permitted for a certain time the continuance of the use, the same area or in respect of the same class of goods or undertaking, of such weights and measures (in addition to the standards of mass and measures) as are specified in the notification (hereinafter in this section, referred to as "the additional weights and measures"), then-(a)the provisions of this Act which relate to standard weights and measures shall not apply, in that area or in relation to take class of goods or undertaking, to the additional weights and measures permitted to be so used, and(b)the laws specified in section 44, (including any rules and orders made thereunder) shall continue to have effect in those areas or in relation to those class of goods or undertaking, for the purpose of the continued use,of the additional weights and measures, and for any purpose incidental thereto or connected with the proper enforcement thereof, until the expiry of the period for which the Central Government has permitted the use of the additional weights and measures; and on the expiry of the period aforesaid, the laws specified in section 44, or the relevant provisions thereof, shall cease to apply in the manner and to the extent, as in that section provided.
