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Union of India - Section

Section 61 in The Standards Of Weights And Measures Act, 1976

61. Penalty for contravention of section 38

.Whoever makes or manufactures any weight or measure without complying with the requirements of section 38 shall be punished with fine which may extend to five thousand rupees, and, for the second or subsequent offence, with imprisonment for a term which may extend to five years and also with fine.