Standards of Weights and Measures Act, 1976

62. Penalty for sale, etc. of unverified weights or measures in the course of inter-State trade or commerce. –

Whoever, in the course of inter-State trade or commerce, sells, distributes, delivers or otherwise transfers any weight or measure which does not conform to the standards of weight or measure established by or under this Act or which has not been duly verified under any other law relating to weights and i-measures for the time being in force, shall be punished With fine which may extend to ten thousand rupees, and, for the second or subsequent offence, with imprisonment for a term which may extend to seven years and also with fine.