Section 42(3) in The Rajasthan Weights and Measures (Enforcement) Act, 1958
(3)In making any rule under this section the State Government may provide that a breach thereof shall be punishable with fine which may extend to [five hundred rupees.] [Substituted vide section 5(b) of Rajasthan Act No. 20 of 1960, Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 25.5.1960 for one hundred rupees.]
