Section 65(2) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
(2)Nothing contained in sub-section (I) shall apply to a person who commits the same or similar offence within a period of three years from the date on which the first offence, committed by him, was compounded.Explanation :- For the purpose of this sub-section, any second or subsequent offence committed after the expiry of a period of three years from the date on which the offence was previously compounded, shall be deemed to be a first offence.
