Section 10(3) in The Rajasthan Weights and Measures (Enforcement) Rules, 1959
(3)Notwithstanding anything contained in sub-rules (1) and (2), where any weighing or measuring instrument in use at the commencement of these rules is converted to the metric system and its capacity after conversion cannot be made to conform to any of the specifications laid down in [Schedule VI, VI-A, VI-B and VI-C] [Substituted by Amended Notification No. 3, dated 30.12.1983.], such instruments may continue to be used but the limits of error which may be tolerated in such instrument during verification and inspection shall be as for the same type of instrument of the next higher capacity specified in the [said schedules.] [Substituted by Amended Notification No. 3, dated 30.12.1983.]
