Section 19 in The West Bengal Standards Of Weights And Measures (Enforcement) Act, 1958
19. Penalty for contravention of the provisions of section 9.
- Whoever contravenes any of the provisions of section 9 shall, if such contravention is in respect of -(1)the sale or delivery of a weight or measure or a weighing instrument or a measuring instrument, be punishable with fine which may extend to two thousand rupees; and(2)the use of any weight or measure or weighing instrument or measuring instrument in any transaction, be punishable, for a first offence, with fine which may extend to one thousand rupees, and for second or subsequent offence, with imprisonment for a period which may extend to three months, or with fine which may extend to two thousand rupees, or with both.
