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Standards of Weights and Measures Act, 1976 50. Penalty for use of non-standard weights or measures. – Whoever uses any weight or measure or makes any numeration otherwise than in accordance with the standards of weight or measure or the standards of numeration, as the case may be, established by or under this Act, shall be punished with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both, and, for the second or subsequent offences, with imprisonment for a term which may extend to two years and also with fine.    |
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