Standard Weight and Measures
Offences and Penalties
| OFFENCE | PENALTY | ||
| 1 | Use of non-standard weights or measures, or numeration. | 1 | Imprisonment upto 6 months, or fine upto Rs. 1000/- or both. For second or subsequent offence, imprisonment upto 2 years and also fine. |
| 2 | Quotation, etc in non-standard weights and measures | 2 | Fine upto Rs. 2000/-. For the second or subsequent offence, imprisonment for a term upto 3 years and also fine. |
| 3 | Sale , etc of un-verified weights and measures | 3 | Fine upto Rs. 10,000/-. For the second or subsequent offence imprisonment upto 7 years and also fine. |
| 4 | Sale etc. of packaged goods not conforming to provisions of Sec. 39 | 4 | Fine upto Rs. 5000/- . For second or subsequent offence imprisonment upto 5 years and also fine. |
| 5 | Contravention of any other provision of the Act | 5 | Fine upto Rs. 2000/- |
