Section 2(viii) in Jammu and Kashmir Motor Vehicles Taxation Act, 1957
(viii)'laden weight' in relation to a trailer means, in case a permit is issued to the vehicle to which the trailer is attached under the [Jammu and Kashmir Motor Vehicles Act, Samvat 1998] [Now the Indian Motor Vehicles Act, 1939 (4 of 1939.)], the maximum laden weight specified in such permit in respect of the trailer, if no such permit is issued, the maximum laden weight specified in respect of the trailer in the registration certificate of the vehicle to which the trailer is attached, [***] [Omitted by Act XIX of 1962.] ; and
