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State of Rajasthan - Section

Section 26 in The Rajasthan Weights and Measures (Enforcement) Act, 1958

26. Penalty for manufacture of weights etc. without licence.

- If any person manufactures, repairs, or sells any commercial weight or measure or weighing or measuring instrument without obtaining a licence as required by section 13, he shall be punishable with imprisonment for a period which may extend to three months or with fine or with both.