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The Legal Metrology Act, 2009 43. Penalty for verification in contravention of Act and rules. - Where the Controller or any legal metrology officer exercising powers under this Act or any rule made there under, willfully verifies or stamps any weight or measure, in contravention of the provisions of this Act or of any rule made there under, he shall, for every such offence, be punished with imprisonment for a term which may extend to one year, or with fine which may extend to ten thousand rupees or with both.    |
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