Section 71(1) in The Standards Of Weights And Measures Act, 1976
(1)An authorised officer who knows that there are no reasonable grounds for so doing, and yet(a)searches, or causes to be searched, any house, conveyance or place; or(b)searches any person; or(c)seizes any weight, measure or other movable property,shall, for every such offence, be punished with imprisonment for a term which may extend to one year, or with fine which may extend to two thousand rupees, or with both.
