Section 26 in The Punjab Weights and Measures (Enforcement) Act, 1958
26. Penalty for manufacture of weights etc. without licence.
- If any person manufactures, repairs, or sells any commercial weight or measure or weighing or measuring instrument, without obtaining a licence as required by Section 13 shall be punishable with imprisonment for a period which may extend to three months, or with fine which may extend to two thousand rupees or with both.
