Section 73(2) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
(2)Where the Government makes a direction under sub-section (1) in relation to any type of weight or measure, any contravention of the provisions of section 39, section41 of the Central act, in relation to that type of weight or measure shall be an offence punishable under this Act, and the punishment provided therefor in the Central Act, shall be deemed to be the punishment provided there or in this Act, as if the said provisions relating to punishments were enacted by this Act.
