Section 24 in The Bombay Weights and Measures (Enforcement) Act, 1958
24. Penalty for sale of unstamped commercial weights and measures.
- Whoever sells or delivers any commercial weight or measure, or any weighing or measuring instrument, which has not been verified, or re-verified, or stamped in accordance with the provisions of this Act and the rules made thereunder, shall be punished with fine which may extend to two thousand rupees.
