Section 28 in The Orissa Weights and Measures (Enforcement) Act, 1958
28. Penalty for manufacture of weights, etc., without licence.
- If any person manufactures, repairs, or sells any commercial weight or measure or weighing or measuring instrument, without obtaining a licence as required by Section 13, he shall be punishable with imprisonment for a period which may extend to one month, or with fine which may extend to five hundred rupees, or with both.
