Section 61(1) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
(1)Any employer, who knows, or has reason to believe that any person employed by him has, in the course of such employment, contravened any provision of this Act or any rule made thereunder, shall be deemed to have abetted an offence against this Act :Provided that no such abetment shall be deemed to have taken place if such employer has, before the expiry of seven days from the date on which- 4(a)he comes to know of the contravention, or(b)he has reason to believe that such contravention has been made, intimated, in writing, to the Controller the name of the person by whom such contravention was made and the date and other particulars of such contravention.
