Section 38(2) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
(2)Whoever renders, or causes to be rendered, any service in terms of any weight, measure or number other than the standard weight or measure, shall be punished with fine which may extend to two thousand rupees, and, for the second or subsequent offence with imprisonment for a term which may extend to one year and also with fine.
