Section 56(1) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
(1)Whoever, gives information to a Controller, Additional Controller or an Inspector or any other officer authorised by the Controller, which he may require or ask for in the course of his duty and which such person either knows or has reason to believe to be false or does not believe to be true, shall be punished with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.
