Section 37(4) in The Standards of Weights and Measures (Enforcement) Act, 1985
(4)Whoever sells, or offers or exposes for sale or otherwise disposes of any weight or measure which, he knows or has reason to believe, bears thereon a counterfeit stamp, [shall be punished with imprisonment for a term which shall not be less than six months but which may extend to two years, and, for the second or subsequent offence, with imprisonment for a term which shall not be less than one year but which may extend to five years and also with fine.] [Substituted by Act 72 of 1986, Section 3, for certain words (w.e.f. 1-7-1987). ]
