| [Act 9 of 19391] | [28th March, 1939] |
| [Repealed by Act 89 of 19562, Section 18(1).] | [28th March, 1939] |
An Act to establish standards of weight 3 [* * *]
Whereas it is expedient to establish standards of weight 4 [* * *]; It is hereby enacted as follows:-
1 The words "throughout the Provinces" omitted by the A.O. 1950.
2 Act 89 of 1956, repealed by Act 60 of 1976, Section 85 (w.e.f. 1-7-1987).
3 The words "throughout the Provinces" omitted by the A.O. 1950.
4 The words "throughout the Provinces" omitted by the A.O. 1950.
1. Short title, extent and commencement.-(1) This Act may be called the Standards of Weight Act, 1939.
(2) It extends to the whole of India 1 [except the State of Jammu and Kashmir].
(3) It shall come into force on such 2date as the Central Government may, by notification in the Official Gazette, appoint.
1 Substituted by Act 3 of 1951, Section 3 and Schedule, for "except Part B States".
2 1-7-1942, see Notification No. 33-C(6)/37-A, dated 13-6-1942, Gazette of India, 1942, Part I, p. 1012.
2. Unit for weight.-(1) The unit for weight shall be the standard grain, that is to say, that weight which when multiplied by 179.84585 is the weight in vacuo of the iridio-platinum cylinder in the custody of the Mint Master, Bombay, certified by the Standards Department of the British Board of Trade as having a weight of 1799- 84525 grains in vacuo.
(2) The standard grain shall be the only unit from which all other standard weights shall be ascertained.
3. Standard weights.-(1) There shall be the following standard weights, namely:-
(a) the standard tola, being a weight of 180 standard grains;
(b) the standard seer, being a weight of 80 standard tolas or 14,400 standard grains.
(c) the standard maund, being a weight of 40 standard seers;
(d) the standard pound, being a weight of 7,000 standard grains;
(e) the standard ounce, being one-sixteenth part of the weight of a standard pound;
(f) the standard hundredweight, being a weight of 112 standard pounds;
(g) the standard ton, being a weight of 2,240 standard pounds.
(2) No weight other than the weights set forth in sub-section (1) and integral multiples of any such weight shall be used as a standard weight.
4. Sets of standard weights.-(1) The Central Government shall cause to be prepared one set of such of the standard weights specified in sub-section (1) of Section 3 or multiples or sub-multiples thereof as the Central Government may consider expedient, and shall cause each weight of such set to be authenticated as having been ascertained from the standard grain, and shall deposit the set in such custody as the Central Government may think fit.
(2) The Central Government shall cause similar sets of weights, similarly authenticated, to be prepared, and shall supply one set to each State Government.
(3) The Central Government shall cause similar sets of weights, similarly authenticated, to be prepared and shall supply one set to the Government of any 1 [* * *] foreign settlement situated in India which applies for it and pays the price fixed by the Central Government.
1 The words and letter "Part B States or" omitted by Act 3 of 1951, Section 3 and Schedule.
5. Rules.-(1) The Central Government may, by notification in the Official Gazette, make rules for carrying into effect the provisions of this Act.
(2) Without prejudice to the generality of the foregoing power, rules made under this section may regulate-
(a) the preparation of the sets of standard weights referred to in Section 4;
(b) the custody of the set of such weights which is to be maintained by the Central Government and the periodical verification and adjustment thereof;
(c) the periodical verification and adjustment of the sets of standard weights supplied to State and other Governments.
6. Repeal.-The Indian Weights and Measures of Capacity Act, 1871 (31 of 1871), in so far as it relates to the establishment of standards of weight, is hereby repealed.