Section 53 in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
53. Penalty for tampering with licence.
- Whoever, alters or otherwise tampers with any licence issued or renewed under this Act, or any rule made thereunder, otherwise than in accordance with any authorisation made by the controller in this behalf, shall be punished with fine which may extend to two thousand rupees, or with imprisonment for a term which may extend to one year, or with both.
