Section 20 in The Legal Metrology (Government Approved Test Centre) Rules, 2013
20. Compounding the offences.
- Where it is found that any Government Approved Test Centre has contravenes the provisions specified in sub-section (1) of section 48 may be compounded by a sum of rupees fifty thousand for the first offence and by a sum of rupees seventy five thousand for every subsequent contravention.First Schedule(See sub rule (1) of rule 3)Weights and Measures which shall be verified by Government Approved Test Centre:
