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Union of India - Section
Section 32A in The Legal Metrology (Packaged Commodities) Rules, 2011
32A. Sum of compounding of offences.
- The sum of compounding of offences committed under the Act shall be as specified in the following Table, namely:-Table| Sr. No. | Offence | Compounding amount | |
| (1) | (2) | (3) | |
| If the application for compounding is byretailers or wholesale dealers | If the application for compounding is bymanufacturers or importers | ||
| 1. | Contravention of section 29 | Rupees two thousand | Rupees ten thousand |
| 2. | Contravention of sub-section (1) of section 36 | Rupees five thousand | Rupees twenty five thousand |
| 3. | Contravention of sub-section (2) of section 36 | Rupees ten thousand | Rupees fifty thousand] |
| 32. Penalty for contravention of Rules(1) Whoever contravenes the provisions of rules[27 and 28] [Substituted by Notification No. G.S.R. 385(E), dated 14.5.2015 (w.e.f. 1.1.2016).], he shall be punished with fine of four thousand rupees.(2) Whoever contravenes any other provision of these rules, for the contravention of which no punishment has been provided[* * *] [Omitted "either in the act or in the rules" by Notification No. G.S.R. 385(E), dated 14.5.2015 (w.e.f. 1.1.2016).], he shall be punished with fine of two thousand rupees. |