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State of Odisha - Section

Section 31 in The Orissa Weights and Measures (Enforcement) Act, 1958

31. Penalty for fraudulent use of weights or measures, etc.

- Whoever fraudulently uses any standard weight or measure or weighing or measuring instrument which he knows to be false shall be punishable with imprisonment for a period which may extend to one month or with fine which may extend to five hundred rupees or with both.