Section 35(2) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
(2)Where, on weighment; measurement or counting of any commodity sold by heap, it is found that the weight, measure or number, determined by such weighment, measurement or counting, is less than the approximate weight, measure or number announced by the seller or his agent and the deficiency is more than five per cent, of such announced weight, measure or number, the seller shall be deemed to have used a false weight or measure.Chapter-XI Offences and penalties.
