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Union of India - Section

Section 47 in The Legal Metrology Act, 2009

47. Penalty for tampering with licence.—

Whoever alters or otherwise tampers, with any licence issued or renewed under this Act or rules made thereunder, otherwise than in accordance with any authorisation made by the Controller in this behalf, shall be punished with fine which may extend to twenty thousand rupees, or with imprisonment for a term which may extend to one year or with both.