Section 27 in The Bombay Weights and Measures (Enforcement) Act, 1958
27. Penalty for manufacture, repair or sale 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 punished with imprisonment for a period which may extend to three months, or with fine, or with both.
