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Section 264. Fraudulent use of false instrument for weighing


Whoever fraudulently uses any instrument for weighing which he knows to be false, shall be punished with imprisonment or either description for a term which may extend to one year, or with fine, or with both.

CLASSIFICATION OF OFFENCE

Punishment-Imprisonment for 1 year, or fine, or both-Non-cognizable-Bailable-Triable by any Magistrate-Non-compoundable.

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Related judgement on Section 264. Fraudulent use of false instrument for weighing