Section 21 in The West Bengal Standards Of Weights And Measures (Enforcement) Act, 1958
21. Penalty for manufacture of weights, etc., without licence.
- Whoever manufactures, repairs, or sells any weight or measure or weighing instrument or measuring instrument, without obtaining a licence as required by section 11, shall be punishable with imprisonment for a period which may extend to three months, or with fine, or with both.
