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State of Tripura - Section

Section 29 in Tripura Weights and Measures (Enforcement) Act, 1967

29. Penalty for manufacture of weights etc.

- without licence. If any person manufactures, repairs or sells any weight or measure or weighing or measuring instrument, without obtaining a licence as required by section 14, he shall be punishable with imprisonment for a period which may extend to three months, or with fine or with both.