Section 3(e) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
(e)"Counterfeit" in relation to a seal or stamp, means a seal or stamp which is so made as to resemble an authorised seal or stamp, as the case may be, intending by that resemblance to practise deception, or knowing it to be likely that deception will thereby be practised.
