Standards of Weights and Measures Act, 1976

31. Part IV to apply to inter-State Trade or commerce only. –

The provisions of this Part shall apply to-

(a) Every weight or measure which is, or is intended to be, -

(i) Made or manufactured for the purpose of inter-State trade or commerce,

(ii) Used, sold, distributed, delivered or otherwise transferred in the course of inter-State trade or commerce;

(b) Goods which are, or are intended to be, sold, distributed, delivered or otherwise transferred by weight, measure or number in the course of inter-State trade or commerce;

(c) Every service which is rendered by weight, measure or number in relation to, or in the course of, inter-State trade or commerce.

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