Standards of Weights and Measures Act, 1976

56. Penalty for contravention of Sec. 33. –

Whoever, in the course of any inter-State trade or commerce, contravenes the provisions of Sec. 33 shall be punished with fine, which may extend to two thousand rupees, and, for the second or subsequent offence, with imprisonment for a term which may extend to three years and also with fine.