Section 13 in The Bombay Weights and Measures Act, 1932
13. [Denomination] [This marginal note was substituted for the original by Bombay 56 of 1948, Section 5.].
- Every weight which conforms to the provisions of this Act and the rules [* *] [The words 'and regulations' were deleted by Bombay 15 of 1995, Section 7.] except where the small size of the weight renders it impracticable, shall have the denomination thereof stamped on the top or side thereof in legible figures and letters. Every measure of length, area, capacity or volume, which conforms to the provisions of this Act and the rules [* *] [The words 'and regulations' were deleted by Bombay 15 of 1995, Section 7.] shall have the denomination thereof stamped on the outside of such measure in legible figures and letters. A weight or measure which does not conform to the provisions of this section shall not be stamped in accordance with the provisions of this Act and the rules [* *] [The words 'and regulations' were deleted by Bombay 15 of 1995, Section 7.].
