Section 52 in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
52. Penalty for contravention on section 35.
- Whoever, sells any commodity by heaps without complying with the provisions of section 35, shall be punished with fine which may extend to one thousand rupees, and, for the second or subsequent offence, with imprisonment for term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.
