Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 46] [Entire Act] Bombay Presidency - Subsection Section 46(3) in The Bombay Weights and Measures (Enforcement) Act, 1958 (3)In making any rule under this section, the State Government may provide that a breach thereof shall be punished with fine which may extend to five hundred rupees.
