Section 39A in The Bombay Weights and Measures Act, 1932
39A. [ Penalty for demanding or receiving articles in excess of or less than quantity fixed by weight or measure. [This section was inserted by Bombay 56 of 1948, Section 12.]
- Whoever in contravention of the provisions of section 12A, demands, receives or causes to be demanded or received any quantity of articles [in the course of any traded] shall, on conviction, be punished with fine which may extend to rupees three hundred.]
