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Standards of Weights and Measures Act, 1976 60. Penalty for manufacture of weights or measures unless approval of model is in force. - (l) Whoever makes or manufactures any weight or measure, which is, or is intended to be, sold, distributed delivered or otherwise transferred in the course of inter-State trade or commerce, shall, unless a certificate of approval of the model of such weight and measure granted under Sec. 36 is in force, be punished with imprisonment for a term which may extend to two years and shall also be liable to fine, and, for the second or subsequent offence, with imprisonment for a term which may extend to five years and also with fine. (2) Whoever, without any reasonable excuse, manufactures any weight or measure in accordance with an approved model with any material other than the material approved or recommended by the prescribed authority, shall be punished with imprisonment for a term which may extend to five years and also with fine.    |
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