Section 37(3) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
(3)Whoever being in lawful possession of a seal specified by or under this Act or the Central Act uses, or causes to be used; such seal without any lawful, authority for such use, 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 and also with fine.
