Section 38 in Tripura Weights and Measures (Enforcement) Act, 1967
38. Penalty for delivering or receiving any quantity of article less than, or in excess of the quantity fixed by the weight or measure in the contract.
- Whoever-(i)in selling any article by weight or measure delivers or causes to be delivered to the purchaser any quantity of that article less than ; or(ii)in buying any article by weight or measure demands or receives or causes to be demanded or received from the vendor any quantity of that article in excess or the quantity fixed by the weight or measure by which the contract or dealing in respect of that article has been made;shall be punishable with fine which may extend to five hundred rupees.
