Section 23 in The Bombay Weights and Measures (Enforcement) Act, 1958
23. Penalty for sale or [delivery by weight or measure or for keeping unit of mass or measures] [These words were substituted for the words 'delivery by weight or measure' by Maharashtra 14 of 1965,Section 7(b).] other than standard weight or measure.
- Whoever, after the expiry of three months from the commencement of this section, 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 keeps any unit of mass or measures other than the standard weights or measures in any premises where such transactions are usually conducted,] [This portion was substituted for the words 'other than one of the standard weights or measures' by Maharashtra 14 of 1965,Section 7(a).] shall be punished, for a first offence, with fine which may extend to two thousand rupees, and for a second or subsequent offence, with imprisonment for a period which may extend to three months, or with fine, or with both.
