Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com PONDICHERRY WEIGHTS AND MEASURES (ENFORCEMENT) ORDER, 1961 CONTENTS 1. Short title and commencement 2. Application of Madras Act XX of 1958 and Madras (Enforcement) Rules, 1958 3. Repeal of existing laws PONDICHERRY WEIGHTS AND MEASURES (ENFORCEMENT) ORDER, 1961 In exercise of the powers conferred by Sec. 45 of the Foreign Jurisdiction Act, 1947 (47 of 1947), and all other powers enabling it in that behalf, the Central Government hereby makes the following Order, namely :- 1. Short title and commencement :- (1) This Order may be called the Pondicherry Weights and Measures (Enforcement) Order, 1961. (2) It shall come into force at once. 2. Application of Madras Act XX of 1958 and Madras (Enforcement) Rules, 1958 :- (1) The Madras Weights and Measures (Enforcement) Act, 1958 (20 of 1958) as in force in the State of Madras immedietely before the commencement of this Order is hereby applied to and shall be in force in the State of Pondicherry subject to the following modifications and adaptations, namely :- (a) Any reference in the saidAct to Madras shall be construed as a reference to the State of Pondicherry ; (b) In Sec. 2 of the saidAct, for Cl (c), the following clause shall be substituted, namely :- (c) "Government" means the Chief Commissioner, Pondicherry;". d) In section 38 of the said Act, for sub-section shall be substituted, nemely :- "(2) No Court other than a Court specially empowered in this behalf by the Chief Commissioner shall try any offence punishable under this Act;" and (d) sub-section (4) of Sec. 43 and Sec. 44 shall be omitted. (2) The Madras Weights and Measures (Enforcemnret) Rules, 1958 similarly in force are also hereby applied to, and shall be in force in the State of Pondicherry, until altered, repealed or amended by the Chief Commissioner, subject to the modification that references to the State of Pondicherry and the Chief Commissioner, Pondicherry respectively. 3. Repeal of existing laws :- A l l laws in force in Pondicherry immediately before the commencement of this Order which correspond to the Act and the rules applied to Pondicherry by this Order shall cease to have effect, save as respects things done or omitted to be done before such commencement.