Section 25 in Telangana Weights and Measures (Enforcement) Act, 1958
25. Penalty for use of unstamped commercial weights and measures.
- Whoever uses in any transaction for trade or commerce, or has in his possession for such use, any commercial weight or measure or any weighing or measuring instrument which has not been verified or reverified and stamped in accordance with the provisions of this Act and the rules made thereunder shall be punishable for a first offence, with fine which may extend to two thousand rupees, and for a second or subsequent offence, with imprisonment for a term which may extend to three months, or with fine, or with both.Explanation I - When any such weight or measure or weighing or measuring instrument is found in the possession of any trader or any employee or agent of such trader, or any person on behalf of such trader, such trader, employee or agent shall be presumed, until the contrary is proved, to have had it in his possession for use in transactions for trade or commerce.Explanation II - Where any weight or measure or weighing or measuring instrument is used or possessed in contravention of this section by any employee or agent of a trader or any person on behalf of such trader, such trader shall, unless he proves that the offence under this section was committed by such employee, agent or person without his knowledge or consent be also deemed to be guilty of the offence.
