Section 30 in The West Bengal Standards Of Weights And Measures (Enforcement) Act, 1958
30. Penalty for neglect or refusal to produce weight or measure, etc. for inspection.
- Whoever -(a)refuses or neglects to produce for inspection under section 15, any weight or measure or weighing instrument or measuring instrument or any document or record, relating thereto in his possession or on his premises, or(b)refuses to permit an Inspector to inspect and verify any such weight, measure, or instrument, or(c)obstructs the entry of an Inspector under section 15, or(d)otherwise obstructs or hinders an Inspector in the performance of his duties under this Act, [or] [Word inserted by W.B. Act 10 of 1965.](e)[ fails or refuses to produce any seized article in compliance with an undertaking furnished under sub-section (9) of section 15, shall be punishable with fine which may extend to five hundred rupees.] [Clause (e) inserted by W.B. Act 10 of 1965.]
