Section 26 in Assam Adoption of Standard Weights Act, 1955
26. Penalty for neglect or refusal to produce weights, etc., for inspection.
- Whoever on demand by any competent authority wilfully neglects or refuses to produce for inspection any weight or weighing instrument in his possession or in his premises or refuses to permit any person authorised in this behalf to examine the same or any of them, or obstructs the entry of the authorised person into his premises, or otherwise obstructs or hinders him in performance of his lawful duties shall, on conviction, be punishable with fine which may extend to five hundred rupees or with imprisonment which may extend to six months.
