Section 1(3) in The M.P. Standards of Weights and Measures (Enforcement) Rules, 1989
(3)They shall come into force on such [date] [W.e.f. 1-5-1989.] as the State Government may, by notification, appoint, the different dates may be appointed for-(a)different provisions of these rules; or(b)different areas; or(c)[ Omitted] [[Omitted by M.P. Notification No. F-13-45-99-XXIX-2, dated 17-3-2005. Prior to omission it was as under:-'(c) different classes of activities.']]
