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State of Telangana - Section

Section 27 in Telangana Weights and Measures (Enforcement) Act, 1958

27. Penalty for manufacture of weight, etc., without licence.

- Whoever manufactures, repairs, or sells any commercial weight or measure or weighing or measuring instrument, without obtaining a licence as required by section 13, shall be punishable with imprisonment for a term which may extend to three months, or with fine, or with both.