Section 38 in The Standards of Weights and Measures (Enforcement) Act, 1985
38. Penalty for sale or delivery of commodities, etc., by non-standard weight or measure .-(1) Except where he is permitted under the Standards Act so to do, whoever sells, or causes to be sold, delivers, or causes to be delivered, any commodity, article or thing by any weight, measure or number other than the standard weight or measure, [shall be punished with fine which shall not be less than five hundred rupees but which may extend to two thousand rupees, and, for the second or subsequent offence, with imprisonment for a term which shall not be less than three months but which may extend to one year and also with fine.]
(2)Whoever renders, or causes to be rendered, any service in terms of any weight, measure or number other than the standard weight or measure, [shall be punished with fine which shall not be less than five hundred rupees but which may extend to two thousand rupees, and, for the second or subsequent offence, with imprisonment for a term which shall not be less than three months but which may extend to one year and also with fine.] [Substituted by Act 72 of 1986, Section 4, for certain words (w.e.f. 1-7-1987). ]
