Section 50 in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
50. Penally for contravention on section 30 and 31.
- Whoever, prevents the controller or any officer authorised by the Controller in this behalf, from searching any premises or prevents an Inspector from making -any seizure of any weight, measure, packaged commodity, goods, documents, record or labal, shall be punished with imprisonment for a term which may extend to two years, and, for the second or subsequent offence, with imprisonment for a term which may extend to five years and also with fine.
