Section 33 in The Bombay Weights and Measures Act, 1932
33. Penalty for sale [or delivery in the course of any trade] [These words were inserted by Bombay 15 of 1955, Section 20(2).] by weight or measure other than standard weight or measure.
- Whoever sells [of causes to be sold] [These words were inserted by Bombay 56 of 1948, Section 9.] [or delivers or causes to be delivered during the course of any trade] [These words were inserted by Bombay 15 of 1955, Section 20(1).] any article by any denomination of weight or measure other than one of the standard weights or measures shall, on conviction, be punishable with fine which may extend to rupees five hundred.
