Section 21 in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
21. Manufacture of weights or measures.
- Save as otherwise provided in the Central Act, no person shall-(a)make or manufacture any weight or measure unless such weight or measure conforms to the standards established by or under the Central Act;(b)make or manufacture any weight or measure with indications thereon of any weight or measure in accordance with any unit other than the units of weight or measure specified by or under the Central Act.
