Section 27 in Tripura Weights and Measures (Enforcement) Act, 1967
27. Penalty for sale of unstamped weights and measures.
- Whoever sells or delivers any weight or measure, or any weighing or measuring instrument which has not been verified, or re-verified or stamped in accordance with the provisions of this Act and the rules made thereunder, shall be punishable with fine which may extend to two thousand rupees.
