Standards of Weights and Measures (Enforcement) Act, 1985

Chapter X: Provisions with Regard to any Custom or Usage Relating to the Sale of any Commodity, Whether by Quantity or Number, and Sale of Commodities by Heapse

34. Custom or usage requiring delivery of additional quantities to cease.-

1.  Any custom, usage, practice or method of whatever nature which permits a person to demand, receive, or cause to be demanded or received, any quantity of article, thing or service in excess of; or less than, the quantity specified by weight, measure or number in any contract or other agreement in relation to the said article, thing or service, shall be void.

2.  Where in relation to any commodity sold by number, there is a custom or usage of delivering a fixed number of such commodities in addition to the number of commodities paid for, such custom or usage shall, on and from the commencement of this Act, cease.