Section 6(2) in The Cotton Ginning and Pressing Factories Act, 1925
(2)If in any factory any scale or weight is used in contravention of the provisions of sub-section (1), the owner of the factory [shall on conviction, be punishable] [Substituted by Rajasthan 10 of 1957 lor the words 'shall be punished'.] with fine which may extend to fifty rupees or, if he has been previously convicted of any offence under this sub-section, to five hundred rupees.
