Section 61 in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
61. When employer to be deemed to have abetted an offence.
(1)Any employer, who knows, or has reason to believe that any person employed by him has, in the course of such employment, contravened any provision of this Act or any rule made thereunder, shall be deemed to have abetted an offence against this Act :Provided that no such abetment shall be deemed to have taken place if such employer has, before the expiry of seven days from the date on which- 4(a)he comes to know of the contravention, or(b)he has reason to believe that such contravention has been made, intimated, in writing, to the Controller the name of the person by whom such contravention was made and the date and other particulars of such contravention.(2)Whoever, is deemed under sub-section (1) to have abetted an offence against this Act shall be punished with imprisonment for a term which may extend to one year, or with fine which may extend to two thousand rupees, or with both, and, for the second or subsequent offence, with imprisonment for a term which may extend to five years and also with fine.Explanation :- Dismissal or termination of service of an employee after the expiry of the period specified in the proviso to sub-section (1) shall not absolve any employer of his liability under this subsection.
