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[I.P.C.]
Central Government Act
Section 266 in The Indian Penal Code, 1860
266. Being in possession of false weight or measure.-- 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.