Section 19(2) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
(2)Every licence issued under this section-(a)shall be-(i)in such form,(ii)issued on payment of such fees, and(iii)valid for such period, as may be prescribed;(b)may be renewed from time to time; and(c)shall contain such conditions and restrictions as may be prescribed.
