Section 2(2) in Jammu and Kashmir Consumer Protection Act, 1987
(2)permits the publication of any advertisement whether in any newspaper or otherwise, for the sale or supply at a bargain price, of goods or services that are not intended to be offered for sale or supply at the bargain price, or fora period that is, and in quantities that are, reasonable, having regard to the nature of the market in, which the business is carried on, the nature and size of business and the nature of the advertisement.Explanation.For the purpose of clause (2), "bargain price" means(a)a price that is stated in any advertisement to be a bargain price, by reference to an ordinary price or otherwise, or(b)a price that a person who reads, hears, or sees the advertisement, would reasonably understand to be a bargain price having regard to the practices at which the product advertised or like products are ordinarily sold;
