Section 45 — Penalty for manufacture of weight and measure without licence.

The Legal Metrology Act, 2009
Whoever, being required to obtain a licence under this Act or the rules made thereunder, manufactures, without being in possession of a valid licence, any weight or measure, shall be punished with fine which may extend to twenty thousand rupees and for the second or subsequent offence, with imprisonment for a term which may extend to one year, or with fine, or with both.

Official Hindi (PDF) ↗

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