Section 60(1) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
(1)If any person-(a)makes or manufactures, or causes to be made or manufactured, any false weight or measure, or(b)uses, or causes to be used, any false or unverified weight or measure in any transaction or for industrial production or for protection, or(c)sells, distributes, delivers or otherwise transfers, or causes to be sold, distributed, delivered or otherwise transferred, any false or unverified weight or measure, it shall be presumed, untill the contrary is proved, that he had done so with the knowledge that the weight or measure was a false or unverified weight or measure, as the case may be.
