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Union of India - Section

Section 66 in The Standards Of Weights And Measures Act, 1976

66. Penalty for contravention of section 49

.Whoever contravenes, without any reasonable excuse, the provisions of section 49, shall be punished with fine which may extend to five thousand rupees, and, for the second or subsequent offence, with imprisonment for a term which may extend to five years and also with fine.