Section 10 in The West Bengal Standards Of Weights And Measures (Enforcement) Act, 1958
10. Power of State Government to exempt.
- Where the size of a weight or measure renders it impracticable to have any denomination thereof marked on it under the provisions of section 8 or to be stamped under the provisions of section 9, the State Government may, by notification in the Official Gazette, exempt such weight or measure from being so marked or stamped.
