Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Bombay Presidency - Section Section 28 in The Bombay Weights and Measures (Enforcement) Act, 1958 28. Penalty for failure to mark weight or measure on sealed containers. - Whoever contravenes the provisions of section 14, shall be punished with fine which may extend to two thousand rupees.
