Section 26(3) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
(3)Where a verified weight or measure has been repaired, whether by a licensed repairer or by the person owing and possessing the same, such weight or measure shall not be, put into use unless it has been duly verified and stamped, notwithstanding that periodical re-verification of such weight or measure has not became due.Chapter-VIII Inspection search, seizure and forfeiture.
