Standards of Weights and Measures Act, 1976

57. Penalty for contravention of Sec. 34. –

Whoever, in the course of any inter-State trade or commerce, -

(i) Sells, delivers, or causes to  be sold or delivered to the purchaser any quantity or number of any article or thing, less than the quantity or number contracted for or paid for ; or

(ii) Renders any service by weight, measure or number, less than the service contracted for or paid for ; or

(iii) Demands, or causes to be demanded, or receives or causes to be received, while buying any article or thing, any quantity or number of goods in excess of the quantity or number contracted for or paid for or

(iv) Obtains any service in excess of the service contracted for or paid for,

Shall be punished with fine which may extend to five thousand rupees, and for the second or subsequent offence with imprisonment for a term which may extend to five years and also with fine.