Section 27 in Assam Adoption of Standard Weights Act, 1955
27. Penalty for stamping any weight, etc., in contravention of Act or Rules.
- If any Inspector or any other person authorised to exercise any of the functions under this Act or rules made thereunder knowingly stamps any weight or weighing instrument in contravention of the provisions of this Act or rules made thereunder, he shall, on conviction, be punishable with imprisonment of either description for a period which may extend to one year or with fine or with both ;Provided that no Court shall take cognizance of an offence under this section except on prior sanction of the State Government.
