Section 24 in Telangana Weights and Measures (Enforcement) Act, 1958
24. Penalty for sale of unstamped commercial weights and measures.
- Whoever sells or delivers any commercial weight or measure or any weighing or measuring instrument which has not been verified or reverified and stamped in accordance with the provisions of this Act and the rules made thereunder shall be punishable with fine which may extend to two thousand rupees.
