(1)Whoever—(i)counterfeits any seal specified by or under this Act or the rules made thereunder, or(ii)sells or otherwise disposes of any counterfeit seal, or(iii)possesses any counterfeit seal, or(iv)counterfeits or removes or tampers with any stamp, specified by or under this Act or rules made thereunder, or(v)affixes the stamp so removed on, or inserts the same into, any other weight or measure,shall be punished with imprisonment for a term which shall not be less than six months but which may extend to one year and for the second or subsequent offence, with imprisonment for a term which shall not be less than six months but which may extend to five years.Explanation.— In this sub-section , "counterfeit" shall have the meaning assigned to it in section 28 of the Indian Penal Code (45 of 1860).
