Section 37 in The Orissa Weights and Measures (Enforcement) Act, 1958
37. Penalty for breach of duty of Inspector.
- If an Inspector knowingly stamps a weight or measure or weighing or measuring instruments in contravention of the provisions of this Act or of the rules made thereunder, he shall be punishable with imprisonment for a period which may extend to three months, or with fine which may extend to seven hundred and fifty rupees or with both.
