Standards of Weights and Measures (Enforcement) Act, 1985
75. Repeal and
savings.-
1. On
the commencement of any provision of this Act in a State, the corresponding
provision of any law in force for the time being in that State shall stand
repealed, and on such repeal, the provisions of section 6 of the General Clauses
Act, 1897 (10 of 1897), shall apply as if the provisions so repealed were the
provisions of a Central Act.
2. Notwithstanding
such repeal, any appointment, notification, rule, order, registration, licence,
certificate, notice, decision, approval, authorisation or consent made, issued
or given under such law shall, if in force at the commencement of this Act,
continue to be in force and have effect as if it were made, issued or given
under the corresponding provisions of this Act.