Section 32 in The Bombay Weights and Measures Act, 1932
32. Penalty for making, selling, disposing of false or defective weight, measure, etc.
- Whoever wilfully or knowingly makes, sells or disposes of or causes to be made, sold or disposed of any weight or measure or weighing or measuring instrument which is false or defective shall, on conviction, be punished with rigorous imprisonment for a period which may extend to three months or with fine which may extend to rupees five hundred or with both.
