Section 35 in The Bombay Weights and Measures (Enforcement) Act, 1958
35. Penalty for breach of duty by Inspector.
- If an Inspector knowingly stamps a weight or measure or weighing or measuring instrument, in contravention of the provisions of this Act or of the rules made thereunder, or is guilty of a breach of any duty imposed on him by this Act or the rules made thereunder, he shall be punished with imprisonment for a period which may extend to one year, or with fine.or with both.
