Standards of Weights and Measures (Enforcement) Act, 1985

52. Penalty for contravention of section 35.-

Whoever sells any commodity by heaps without complying with the provisions of section 35, shall be punished with fine which may extend to one thousand rupees, and, for the second or subsequent offence, with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.