The Assam Weights and Measures (Enforcement) (Amendment) Act, 1960

The  24th Mav 1960
No.LJ L.58/59.—Th e following Act of the Assam Legislative Assembly 
which received the  assent of the Governor is hereby published for general  
information.
(R eceiv ed the as se nt  o f the Gov ernor on th e 21st Ma y 1960)
ASSAM ACT No.X VIII  OF 1960
TH E ASSAM WEIGH TS  AND MEA SURES (ENF OR CE ME NT ) 
(AM END MENT) ACT, 1960 
(As passed by the Assembly)
[Published in the Assam Gaz ette, Extraord ina ry, dated the 24th May 1960]
An
Act
to a mend the A ssa m W eigh ts and Measures {Enforcement} Ac t, 19 58  {As sam  Act  
X I X  o f 195 9}
Preamble. Whereas it is expe dien t to amend the Assam A ss am  Act
Weights and Measures (Enforcemen t) Act, 1958 her e- XIX of 
inafter called the Principal Act, in the ma nner herein­
afte r ap pe ar in g:
It  is he reby  enacted in the Elev enth  Y ear of the 
Rep ublic of India  as follows :—
Short title, 1. (i) This  Act may be called the  Assam Weights 
com menTc' an <^ Measures (Enfo rceme nt) (Am endm ent) Act, I960, 
ment.
(2) It shall have  the  like extent as the  Prin­
cipal Act.
(3) It  shall come into  force at once.
Substitution 2 . For  section 12 of the Principal Act, the  follow -
ol section  12  jn g shall be subst ituted , nam ely:—
c f Assam
Act X IX  of
1959.
12. Th e Sta te Governm ent may, bv notification 
and subject t o such conditions and  restrictio ns as it 
may think fit to impose, exem pt anv class of persons, 
any commodity, tra de, any class of trades or weights 
or measures or weighing or mea suring instruments 
used or inte nde d to be used for anv purpose other 
tha n the tra de  specified in the  notification from all or ‘  
any o f the provisions o f this Act” . ,
P. C. DAS ,
Dv. Secy, to the  Govt, o f Assart, Law Dep tt.
"Power of  
State Gov­
ernment to  
exemp t.
 
 
 

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