Section 38(2) in The Standards of Weights and Measures (Enforcement) Act, 1985
(2)Whoever renders, or causes to be rendered, any service in terms of any weight, measure or number other than the standard weight or measure, [shall be punished with fine which shall not be less than five hundred rupees but which may extend to two thousand rupees, and, for the second or subsequent offence, with imprisonment for a term which shall not be less than three months but which may extend to one year and also with fine.] [Substituted by Act 72 of 1986, Section 4, for certain words (w.e.f. 1-7-1987). ]
