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Standards of Weights and Measures Act, 1976 48. Conditions under which export of non-standard weight and measures and other goods may be made. - (1) Subject to such conditions, limitations and restrictions as may be prescribed, the Central Government may allow the export of any weight or measure which has been made or manufactured exclusively for export with the previous permission of that Government notwithstanding that such weight or measure does not conform to the standard established by or under this Act. (2) Where any commodity in packaged form is exported and the person to whom such export is to be made so requires, the exporter may, in addition to specifying the net contents of such package in terms of any standard unit of weight or measure established by or under this Act, also specify the weight or the net contents thereof in terms of such units of weight or measure as may be specified by the person to whom such commodity is to be exported. (3) Notwithstanding anything contained elsewhere in this Act, in relation to any goods which are exported- (a) Quotation of any price; (b) Issue of any price list, invoice or cash memo (c) Indication of the weight or measure or number of net contents of any package on any label, carton or other thing; (d) Expression of any dimension -, May be made in accordance with any other system of weight, measure or numeration if the person to whom the export is to be made so requires.    |
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