Section 41(e) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
(e)expresses, in relation to any transaction, industrial production or protection, any quantity or dimension, otherwise than in accordance with the standard weight or measure, shall be punished with fine which may extend to two thousand rupees and, for the second or subsequent offence, with imprisonment for a term which may extend to one year and also with fine.
