Section 8 in The Orissa Weights and Measures (Enforcement) Act, 1958
8. Power to prescribe the use of weights only or measures only in certain cases.
(1)Notwithstanding anything contained in this Act, the StateGovernment may by notification in the Gazette, direct that in any specified trade or class of trade no transaction, dealing or contract shall be made or had, except by weight only, or except by measure only.(2)A notification issued under this Section shall take effect in such area, with effect such date and subject to such conditions, if any, as may be specified therein.
