Section 28(1) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(1)Only such weighing instruments as satisfy the requirements of, and such weights and measures as are prescribed by the Jammu and Kashmir State Weights and Measures (enforcement) Act. 1978, and the rules made thereunder shall be used for weighing or measuring agricultural produce in a notified market area;Provided that in transactions of sale and purchase agricultural produce in the principal market yard and sub-market yards of the notified market area the been scale or plate from scale shall only be used.
