Section 28(5) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(5)The Director or Chairman/Secretary of the Board of the market committee, or any other persons authorsied in this behalf by the Director, Chairman/Secretary of the Board or market committee shall be entitled at any time and without previous notice to inspect, and test any weighing instruments, weight or measure used, kept or possessed within a notified market area by a licensee under this Act, and every such licensee in possession of any such weighing instrument, weight or measure shall when required, be bound to produce the same before the person entitle so to inspect, examine and test it.
