Section 23 in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
23. Manufacturer, etc. to maintain records and registers.
(1)Every maker, manufacturer, repairer or dealer and every person using any weight or measure in any transaction or, for industrial production or for protection shall maintain such records and registers as may be prescribed, and, if required so to do by an Inspector, shall produce such records and registers before the Inspector for inspection.(2)Notwithstanding anything contained in sub-section (1), If the Controller is of opinion that having regard to the nature or volume of the business carried on by any maker, manufacturer, dealer, repairer or user of any weight or measure, it is necessary so to do, he may by order exempt such maker, manufacturer, dealer, repairer or user from the operation of sub-section (1).Chapter-VII Verification and stamping of weights or measurers.
