Section 29(1) in The West Bengal Standards Of Weights And Measures (Enforcement) Act, 1958
(1)Whoever counterfeits any stamp used under this Act for the stamping of any weight or measure or weighing instrument or measuring instrument or possesses any such counterfeit stamp, or removes a stamp from any weight or measure or weighing instrument or measuring instrument and transfers the same into another weight or measure or weighing instrument or measuring instrument, or wilfully increases or diminishes a weight or measure duly stamped under the provisions of this Act, shall be punishable with imprisonment for a period which may extend to one year, or with fine, or with both.
