Section 29 in The Goa, Daman and Diu Weights and Measures (Enforcement) Act, 1968
29. Penalty for manufacture of weights etc. without licence.
- If any person manufactures, repairs, or sells any weight or measure or weighing or measuring instrument, without obtaining a licence as required by section 14, he shall be punishable with imprisonment for a period which may extend to three months, or with fine, or with both.
