Section 26 in Tripura Weights and Measures (Enforcement) Act, 1967
26. Penalty for sale or weight or measure other than standard weight or measure.
- Whoever, after the expiry of three months from the commencement of this, sells or causes to be sold, or delivers or causes to be delivered, in the course of any transaction for trade or commerce, any article by any denomination of weight or measure other than one of the standard weights or measures, or whoever, after the commencement of the Tripura Weights and Measures (Enforcement) (Amendment) Act, 1967 keeps any unit of mass or measure other than the standard weight or measure in any premises where such transactions are usually conducted shall be punishable, for the first offence, with fine which may extend to one thousand rupees, and for a second or a subsequent offence, with imprisonment for a period which may extend to three months, or with fine or with both.
