Section 37 in Tripura Weights and Measures (Enforcement) Act, 1967
37. Penalty for making or selling false weights or measures, etc.
- Whoever makes, sells or disposes of or causes to be made, sold or disposed of any standard weight or measure or weighing or measuring instrument which he knows to be false in order that the same may be used as true or knowing that the same is likely to be used as true, shall be punishable with imprisonment for a period which may extend to one year, or with fine or with both.
