Section 41 in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
41. Penalty for contravention of section 11.
- Except where he is permitted under the Central Act so to so, whoever, in relation to any goods or things which are sold, transferred, distributed or delivered, or any service rendered-(a)quotes any price or charge, or makes any announcement with regard to the price or charge, or(b)issues or exhibits any price list, invoice, cash memo, or other document, or(c)mentions any weight or measure in any advertisement, poster or other document; or(d)indicates the weight, measure or number of the net contents of any package or on any label, caroon or other thing, or(e)expresses, in relation to any transaction, industrial production or protection, any quantity or dimension, otherwise than in accordance with the standard weight or measure, shall be punished with fine which may extend to two thousand rupees and, for the second or subsequent offence, with imprisonment for a term which may extend to one year and also with fine.
