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State of Assam - Section

Section 26 in Assam Weights and Measures (Enforcement) Act, 1958

26. Penalty for manufacture of weights, etc., without license.

- If any person manufactures, repairs, or sells any commercial weight or measure or weighing or measuring instrument, without obtaining a license as required by section 13, shall be punishable with imprisonment for a period which may extend to three months, or with fine, or with both.