Section 23 in Assam Weights and Measures (Enforcement) Act, 1958
23. Penalty for sale or delivery by weight or measure other than standard weight or measure.
- Whoever, after the expiry of six months from the commencement of this section, sells or causes to be sold or delivers or causes to be delivered in the course of any transaction for trade or commerce any article by any denomination of weight or measure other than one of the standard weights or measures [or whoever after the commencement of the Assam Weights and Measures (Enforcement) (Amendment) Act, 1964 keeps any unit or mass or measure other than the standard weights or measures in any premises where such transactions are usually conducted] [Inserted by Assam Act 27 of 1964, Dated 21.12.1964.] shall be punishable, tor 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, or with both.
