Section 33 in The Rajasthan Weights and Measures (Enforcement) Act, 1958
33. Penalty for forging etc. of weight, measures etc.
(1)Whoever forges or counterfeits any stamp used under this Act for the stamping of any standard weight or measuring instrument or possesses any such counterfeit stamp or removes a stamp from any standard weight or measure or weighing or measuring instrument and insert the same into another weight or measure or weighing or measuring instrument or wilfully increases or disseminates a weight or measure so stamped shall be punishable with imprisonment for a period which may extend to one year or with fine or with both.(2)Whoever knowingly uses, sells, disposes of or exposes for sale any weight or measure or weighing or measuring instrument with such forged or counterfeit stamp thereon or a weight or a measure so increased or diminished shall be punishable with imprisonment for a period which may extend to six months or with fine or with both.
