Section 74(5) in The Standards Of Weights And Measures Act, 1976
(5)The expenses of any publication under sub-section (3) shall be recoverable from the company as if it were a fine imposed by the Court.Explanation. For the purposes of this section(a)company means any body corporate and includes a firm or other association of individuals; and(b)director, in relation to a firm, means a partner in the firm.
