Section 28A in The Bombay Weights and Measures (Enforcement) Act, 1958
28A. [ Penalty for quoting prices or expressing quantities otherwise than in terms of standard weight or measure in contravention of section 14A. [Section 28A was inserted by Maharashtra 14 of 1965,Section 8.]
- Whoever contravenes the provisions of section 14A shall be punished with fine which may extend to two thousand rupees.]
