Section 28(2) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(2)Every committee shall keep in the market yard at least one weighing instrument of the capacity of one quintal of two sets of weights and in places where measures are used two sets of measures. Verified and stamped in accordance with the provision of the Jammu and Kashmir Weights and Measures (Enforcement) Act. 1978 and the rules farmed thereunder. The committee shall cause such weights and measures to be tested and verified once in the course of each calendar year through the agency appointed and in accordance with the requirements of the said Act and Rules.
