Section 28(1) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
(1)An Inspector may, if he has any reasonable cause to believe that an offence punishable under this Act has been, or is likely to be; committed in respect of any weight or measure or that any weight or measure does not conform to the standards established by or under the Central Act, require at all reasonable times, the person having the custody or control of such weight or measure to produce before him for inspection every such weight or measure which-(i)is used by such person or is caused by such person to be used by any other person; or(ii)is in the possession, custody or control of such person for use, or(iii)is kept in or on any premises for use in any transaction or for industrial production or for protection.
