Section 38 — Penalty for non-registration by importer of weight or measure.

The Legal Metrology Act, 2009
Whoever imports any weight or measure without being registered under this Act shall be punished with fine which may extend to twenty-five thousand rupees and for the second or subsequent offence, with imprisonment for a term which may extend to six months, or with fine, or with both.

Official Hindi (PDF) ↗

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