Penalty for contraventions not separately provided for | Standards of Weights and Measures (Enforcement) Act, 1985 | Bare Acts | Law Library

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Standards of Weights and Measures (Enforcement) Act, 1985

59. Penalty for contraventions not separately provided for.-

Whoever contravenes any provision of this Act for the contravention of which no punishment has been separately provided for in this Act, shall be punished with fine which may extend to two thousand rupees.

Standards of Weights and Measures (Enforcement) Act, 1985

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