Section 37 in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
37. Penalty for counterfeiting of seals, etc.
(1)whoever-(i)counterfeits any seal specified by or under this Act or the Central Act, or(ii)sells or otherwise disposes of any counterfeit seal, or(iii)possesses any counterfeit seal, or(iv)counterfeit any stamp, made, whether under this Act or the Central Act or any rule made under either of those Acts or tampers with any stamp so made, or(v)removes any stamp, made, whether under this Act or the Central Act or any rule made under either of those Acts, or tampers with any stamp so made, or(vi)removes any stamp, made, whether under this Act or the Central Act or any rule made under either of those Acts, and affixes the stamp so removed on, or inserts the same into any other weight or measure, or(vii)increases or diminishes, or alters in any way any weight or measure with a view to deceiving any person or knowing or having reason to believe that any person is likely to be deceived thereby.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 term which may extend to five years and also with fine.(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.(3)Whoever being in lawful possession of a seal specified by or under this Act or the Central Act uses, or causes to be used; such seal without any lawful, authority for such use, 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 term which may extend to five years and also with fine.(4)Whoever sells, or offers or exposes for sale or otherwise disposes of any weight or measure which, he knows or has reason to believe, bears thereon a counterfeit stamp, 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 term which may extend to five years and also with fine.
