Section 49 in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
49. Penalty for contravention on section 29.
- Whoever, obstructs the entry of an Inspector or any person authorised by or under this Act to exercise the powers of an Inspector, into any premises for the Inspection and verification of any weight or measure or any document or other record relating thereto or the net contents or any packaged commodity or for any other prescribed purpose, shall be punished with imprisonment for a term which may extend to two years, and, for the second, or subsequent offence, with imprisonment for a term which may extend to five years.
