Section 25 in The Orissa Weights and Measures (Enforcement) Act, 1958
25. Penalty for sale or delivery by weight or measure 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, shall be punishable, for a first offence, with fine which may extend to two hundred rupees, and for a second or subsequent offence, with imprisonment for a period which may extend to one month, or with fine which may extend to five hundred rupees, or with both.
