Section 30 in The Bombay Weights and Measures (Enforcement) Act, 1958
30. Penalty for being in possession of false weight or measure, etc.
- Whoever is in possession of any weight or measure or weighing or measuring instrument, which he knows to be false, intending that the same may be fraudulently used, shall be punished with imprisonment for a period which may extend to one year, or with fine, or with both.
