Section 26 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
26. [ Application of provisions of Bombay Act LXIX of 1958 to all matters relating to weighing or measuring of declared agricultural produce not affected. [Substituted vide G. N., No. APM. 1167/25332-(Part III)-C-1, dated 18th February, 1971, published in M.G.G., Part IV-B, dated 18th February, 1971.]
- Except as otherwise provided by section 34 of the Act and rules 24 and 25 the application of the provisions of the Bombay Weights and Measures (Enforcement) Act, 1958 to all matters pertaining to the enforcement of the standard weights and measures and all matters connected therewith in relation to the marketing of declared agricultural produce in any market area or any market therein shall not be affected.] [Sub-rule (5) was substituted by G. N. of 7.6.1990.]
