Section 15(10) in The West Bengal Standards Of Weights And Measures (Enforcement) Act, 1958
(10)Any person who, without reasonable cause, refuses or neglects to comply with an order issued by the Inspector under sub-section (1) to attend or witness a seizure shall be deemed, to have committed an offence under section 187 of the Indian Penal Code.] [Sub-sections (7), (8), (9) and (10) inserted by W.B. Act 10 of 1965.]
