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Union of India - Section

Section 28 in The Legal Metrology Act, 2009

28. Penalty for making any transaction, deal or contract in contravention of the prescribed standards.—

Whoever makes any transaction, deal or contract in contravention of the standards of weights and measures specified under section 10 shall be punished with fine which may extend to ten thousand rupees and for the second or subsequent offence, with imprisonment for a term which may extend to one year, or with fine, or with both.