Section 20 in The West Bengal Standards Of Weights And Measures (Enforcement) Act, 1958
20. Penalty for possession of unstamped weights and measures for use in transactions.
(1)Whoever has in his possession for use in any transaction, any weight or measure or any weighing instrument 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 punishable for a first offence, with fine which may extend to one thousand rupees, and for a second or subsequent offence, with imprisonment for a period which may extend to three months, or with fine which may extend to two thousand rupees, or with both.(2)When any such weight or measure or weighing instrument or measuring instrument is found in the possession of any person, such person shall be presumed, until the contrary is proved, to have had it in his possession for use in transactions.(3)Where an offence punishable under this section is committed by [an employee or agent of any person engaged in, or carrying on, any transaction] [Words substituted for the words 'any employee or agent of a trader' by W.B. Act 10 of 1965.] on behalf of [such person,] [Words substituted for the words 'such trader,' by W.B. Act 10 of 1965.] unless he proves that the offence was committed by his employee or agent without his knowledge and without his consent, and his employee or agent by whom the offence was committed, shall both be deemed to be guilty of the offence.
