Section 19(2) in The West Bengal Standards Of Weights And Measures (Enforcement) Act, 1958
(2)the use of any weight or measure or weighing instrument or measuring instrument in any transaction, be punishable, for a first offence, with fine which may extend to one thousand rupees, and for second or subsequent offence, with imprisonment for a period which may extend to three months, or with fine which may extend to two thousand rupees, or with both.
