16. Forfeiture.—
(1) Every non-standard or unverified weight or measure, and every package made in
contravention of section 18, used in the course of, or in relation to, any trade and commerce and seized
under section 15, shall be liable to be forfeited to the State Government:
Provided that such unverified weight or measure shall not be forfeited to the State Government if the
person from whom such weight or measure was seized gets the same verified and stamped within such
time as may be prescribed.
(2) Every weight, measure or other goods seized under section 15 but not forfeited under
sub-section
(1), shall be disposed of by such authority and in such manner as may be prescribed.
