Section 36(1) in The Standards Of Weights And Measures Act, 1976
(1)Save as otherwise provided in this section, this Chapter shall not apply to(a)any weight or measure which, being subject to verification and stamping under the State law as in force immediately before the commencement of this Act, is in use of such commencement;(b)any cast iron, brass, bullion, or carat weight or any beamscale, except those specified by rule made in this behalf;(c)length measures (not being measuring tapes) ordinarily used in retail trade for measuring textiles or timber;(d)capacity measures, not exceeding twenty litres in capacity, which are ordinarily used in retail trade for measuring kerosene, milk or potable liquors;(e)any weighing or measuring instrument or device which is made or manufactured exclusively for domestic use:Provided that such instrument or device is not intended for the use of any member of the medical profession in the course of such profession.
