Section 37(3) in The Standards of Weights and Measures (Enforcement) Act, 1985
(3)Whoever, being in lawful possession of a seal specified by or under this Act or the Standards Act uses, or causes to be used, such seal without any lawful authority for such use, [shall be punished with imprisonment for a term which shall not be less than six months but which may extend to two years, and, for the second or subsequent offence, with imprisonment for a term which shall not be less than one year but which may extend to five years and also with fine.] [Substituted by Act 72 of 1986, Section 3, for certain words (w.e.f. 1-7-1987). ]
