Standards of Weights and Measures (Enforcement) Act, 1985
32. Forfeiture.-
Every false or
unverified weight or measure (other than those referred to in section 30 of the
Standards Act) seized under the provisions of this Act shall be liable to be
forfeited to Government:
Provided that
such unverified weight or measure shall not be forfeited to the Government if
the person from whom such weight or measure was seized gets the same verified
and stamped within such time as may be prescribed.