Section 31(1) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
(1)An Inspector may seize and detain any weight or measure in relation to which an offence under this Act is being, or appears to have been committed or which is intended or likely to be used in the commission of such offence and may also seize and detain any goods sold or delivered or caused to be sold or delivered, by such weight or measure :Provided that where any goods seized under this sub-section are subject to speedy or natural decay the Inspector may dispose of such goods in such manner as may be prescribed.
