Section 37 in The Bombay Weights and Measures Act, 1932
37. Penalty for sale or delivery of weight or measure, etc., not verified or stamped.
- Whoever sells or delivers [or causes to be sold or delivered] [These words were inserted by Bombay 56 of 1948, Section 10.] any weight or measure or weighing or measuring instrument not verified or re-verified and stamped under this Act shall, on conviction, be punishable with fine which may extend to rupees one thousand.
