Whoever is in possession of any instrument for weighing, or of any weight, or of any measure of length or capacity, which he knows to be false, 1[* * *] intending that the same may be fraudulently used, shall be punished with imprisonment of 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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(1) The word "and" omitted by Act 42 of 1953, sec. 4 and Sch. III (w.e.f. 23-12-1953).
