Section 48 in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
48. Penalty for contravention on section 28.
- Whoever, being required by an Inspector, or any person authorised by or under this Act to exercise the powers of an Inspector, to produce before him for inspection any weight or measure or any document or other record relating thereto omits or fails without any reasonable cause to do so shall be punished with fine which may extend to one thousand rupees and, for the second, or subsequent offence, with imprisonment for a term which may extend to one year and also with fine.
