Section 32(ii) in The Bombay Weights and Measures (Enforcement) Act, 1958
(ii)in buying any article by weight or measure demands or,receives or causes to be demanded or received from the vendor any quantity of that article in excess of, the quantity fixed by the weight or measure by which the contract or dealing in respect of that article has been made, shall be punished with fine which may extend to five hundred rupees.]
