Section 7 in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
7. Controller and officer appointed under this Act to he Public Servants.
(a)The Controller and every Additional controller and every Inspector; and(b)Every other officer authorised by or under this Act to perform any duty, shall be deemed to be a public servant within the meaning of section (21) of the State Ranbir Penal Code, Samvat 1989.
