Section 26(2) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
(2)No weight or measure which is or is deemed to be, duly verified and stamped under this Act that it is being used at any place within the State other than the place at which it was originally verified and stamped :Provided that where a verified weight or measure installed place is dismantled and re-installed at a different place such weight or measure shall not be put into use unless it has been duly re-verified and stamped, notwithstanding that periodical re-verification of such weight or measure has not become due.
