Section 31 in The Bombay Weights and Measures (Enforcement) Act, 1958
31. Penalty for making or selling false weights or measures, etc.
- Whoever makes, sells or disposes of, or causes to be made, sold or disposed of, any weight or measure or weighing or measuring instrument, which he knows to be false, in order that the same may be used as true, or knowing that the same is likely to be used as true, shall be punished with imprisonment for a period which may extend to one year, or with fine, or with both.
