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Union of India - Section

Section 38 in The Legal Metrology Act, 2009

38. Penalty for non-registration by importer of weight or measure.—

Whoever imports any weight or measure without being registered under this Act shall be punished with fine which may extend to twenty-five thousand rupees and for the second or subsequent offence, with imprisonment for a term which may extend to six months, or with fine, or with both.