Section 33(2) in The Bombay Weights and Measures (Enforcement) Act, 1958
(2)Whoever knowingly uses, sells, disposes of, or exposes for sale, any weight or measure or weighing or measuring instrument with such forged or counterfeit stamp thereon, or a weight or a measure so increased or diminished, shall, be punished with imprisonment for a period which may extend to six months, or with fine, or with both.
