Section 33(2) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
(2)The Government may make rules, not inconsistent with the Central Act or any rule made thereunder, to regulate the packaging of any commodity intended to be sold or distributed, within the State, in packaged form, or to regulate the sale or distribution, within the State, of any commodity in packaged form.Explanation: - For the purpose of this section, "commodity in packaged form" shall have the meaning assigned to it in the Central Act, and shall include a pre-packed commodity.Provisions with regard to any custom or usage relating to the sale of any commodity, whether by quantity or number and sale of commodities by heaps.Chapter-X
