Section 34 in The Bombay Weights and Measures (Enforcement) Act, 1958
34. Penalty for neglect or refusal to produce weight or measure, etc., for inspection.
- Whoever-(a)refuses or neglects to produce for inspection under section 17, any weight or measure or weighing or measuring instrument, or any document or record relating thereto in his possession or on his premises; or(b)refuses to permit an Inspector to inspect and verify any such weight, measure, instrument, document or record; or(c)obstructs the entry of an Inspector under section 17; or(d)otherwise obstructs or hinders an Inspector in the performance of his duties under this Act,shall be punished with fine which may extend to five hundred rupees.
