Section 25(2) in Assam Adoption of Standard Weights Act, 1955
(2)Whoever knowingly uses, sells, disposes of or exposes for sale any weight or weighing instrument with such forged or counterfeit stamp thereon or a weight otherwise tampered with, shall on conviction, be punishable with rigorous imprisonment for a period which may extend to six months, or with fine which may extend to one thousand rupees or with both.
