Section 56 in The Standards Of Weights And Measures Act, 1976
56. Penalty for contravention of section 33
.Whoever, in the course of any inter-State trade or commerce, contravenes the provisions of section 33 shall be punished with fine which may extend to two thousand rupees, and, for the second or subsequent offence, with imprisonment for a term which may extend to three years and also with fine.
