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State of Assam - Section

Section 24 in Assam Adoption of Standard Weights Act, 1955

24. Penalty for sale or delivery of weights, etc., not verified or stamped.

- Whoever sells or delivers any weight or weighing instrument not authorised, verified or stamped under this Act, shall on conviction, be punishable with fine which may extend to one thousand rupees or with imprisonment of either description which may extend to one year.