Section 32 in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
32. Forfeiture.
- Every false or unverified weight or measure (other than those referred to in section 30 of the Central Act, seized under the provisions of this Act shall be forfeited to Government :Provided that such unverified weight or measure shall not be forfeited to the Government if the person from whom such weight or measure was seized gets the same verified and stamped within such time as may be prescribed.Chapter-IX Provisions with regard to the sale and distribution of commodities in packaged form within the state.
