Section 37(2) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
(2)Whoever obtains by unlawful means possession of any seal specified by or under this Act or the Central Act and uses or causes to be used any such seal form making any stamp on any weight or measure with a view to representing that the stamp made by such seal is authorised by or under this Act or the Central Act shall be punished with imprisonment for a term which may extend to two years, and for the second or subsequent offence, with imprisonment for a terms which may extend to five years and also with fine.
