Standards of Weights and Measures Act, 1976

59. Penalty for contravention of Sec. 36. –

Whoever, being required by Sec. 36 to submit the model of any weight or measure for approval, omits, or fails, without any reasonable excuse, so to do, 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.