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State of Rajasthan - Section

Section 32 in The Rajasthan Weights and Measures (Enforcement) Act, 1958

32. Penalty for giving short weight or measure.

- Whoever, in selling any article by weight or measure, delivers or causes to be delivered the purchaser less than what is purported to be sold shall, if the deficiency exceeds the prescribed limit of error, be punishable with fine which may extend to three hundred rupees.