Section 23 in Telangana Weights and Measures (Enforcement) Act, 1958
23. Penalty for sale or delivery by weight and measure other than standard weight or measure.
- Whoever, after the expiry of three 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 shall be punishable for a first offence, with fine which may extend to two thousand rupees, and for a second or subsequent offence, with imprisonment for a term which may extend to three months, or with fine, or with both.
