- Whoever in contravention of the provisions of this Act, rule or regulation or order or condition of any licence, permit or pass granted under this Act,-(a)neglects to supply himself with measures and weights for measuring and weighing any intoxicant or hemp or with instruments for testing the strength of liquor or keep the same in good condition, or(b)refuses to measure, weigh or test any intoxicant or hemp in his possession [or to have it weighed measured or tested] [These words were added, by Bombay 22 of 1960, Section 60.],shall, on conviction, be punished for each such offence with fine which may extend to two hundred rupees.
