Section 40 in Tripura Weights and Measures (Enforcement) Act, 1967
40. Penalty for neglect or refusal to produce weight or measure etc. for inspection.
- Whoever-(a)refuses or neglects to produce for inspection under section 20, any weight or measure or weighing or measuring instrument or any document or record relating thereto in his possession or on his premises; or(b)refuses to permit an Inspector to inspect and verify any such weight, measure, instrument, document or record; or(c)obstructs the entry of an Inspector under section 20 ; or(d)otherwise obstructs or hinders an Inspector in the performance of his duties under this Act; .shall be punishable with fine which may extend to two thousand rupees.
