Section 22 in Assam Adoption of Standard Weights Act, 1955
22. Penalty for use or possession of weights, etc., not authorised.
- Whoever uses or has in his possession for use for trade any weight or weighing instrument which is not authorised, verified or stamped under or in accordance with the provisions of this Act and the rules made there under shall, on conviction, be punishable with fine which may extend to five hundred rupees or imprisonment which may extend to six months, of either description and such weight or weighing instrument shall be forfeited to the State and any trade made by such weight or weighing instrument shall be void.Explanation. - When any such weight or weighing instrument is found in the possession of any trader or of any employee or agent of such trader, such trader shall be presumed, until the contrary is proved, to have had it in his possession for use for trade.Unless there is anything repugnant in the subject or context, trade means and includes any dealing or contract.
