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State of Tripura - Section

Section 41 in Tripura Weights and Measures (Enforcement) Act, 1967

41. Penalty for breach of duty by Inspector.

- If an Inspector knowingly stamps a weight -or measure or weighing or measuring instrument in contravention of the provisions of this Act or of the rules made thereunder, he shall be punishable with imprisonment for a period which may extend to one year, or with fine, or with both.