Section 35 in The Bombay Weights and Measures Act, 1932
35. [ Penalty for giving short weight or measure. [Section 35 was substituted for the original by Bombay 15 of 1947, Section 4.]
- [Whoever in selling or delivering in the course of any trade, any article by weight or measure, sells or delivers or causes to be sold or delivered to any person]-(i)in cases to which an amount of error prescribed under section 46A applies, short weight or measure, exceeding in shortage the amount of error so prescribed, or(ii)in other cases, short weight or measures, shall, on conviction, be punishable with fine which may extend to rupees three hundred.]
