Section 39(2) in The Standards of Weights and Measures (Enforcement) Act, 1985
(2)Whoever,-(i)in selling any article or thing by weight, measure or number, delivers or causes to be delivered to the purchaser any quantity or number of that article or thing less than the quantity or number contracted for and paid for, or(ii)in rendering any service by weight, measure or number, renders that service less than the service contracted for and paid for, or(iii)in buying any article or thing by weight, measure or number, fraudulently receives, or causes to be received any quantity or number of that article or thing in excess of the quantity or number contracted for and paid for, or(iv)in obtaining any service by weight, measure or number, obtains that service in excess of the service contracted for and paid for,shall be punished with fine which may extend to five thousand rupees, and, for the second or subsequent offence, with imprisonment for a term which may extend to five years and also with fine.
