Section 40 in The Bombay Weights and Measures Act, 1932
40. Penalty for breach of duty by inspector.
- If an inspector knowingly stamps a weight or measure or weighing or measuring instrument in contravention of the provisions of this Act or of the rules [* * *] [The words 'or regulations' were deleted by Bombay 15 of 1955, Section 24.] or L guilty of a breach of any duty imposed on him by this Act or by the rules [* * *] [The words 'or regulations' were deleted by Bombay 15 of 1955, Section 24.] h shall, on conviction, be punished with imprisonment of either description for a period which may extend to one year or with fine or with both.
