Section 33 in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
33. Provisions of the Central Act and the rules made thereunder relating to commodities in packaged form to apply to commodities in packaged form sold or distributed within the State.
(1)The provisions of the Central Act and the rules made thereunder, as in force immediately before the commencement of this Act, with regard to commodities in packaged form shall, as far as may be, apply to every commodity in packaged form which is distributed, sold, or kept, offered or exposed for sale, in the State as if the provisions aforesaid were enacted by, or made under, this Act subject to the modification that any reference therein to the "Central Government", "Central Act", and the "Director" shall be construed as references respectively, to the "State Government", "this Act" and the "Controller".(2)The Government may make rules, not inconsistent with the Central Act or any rule made thereunder, to regulate the packaging of any commodity intended to be sold or distributed, within the State, in packaged form, or to regulate the sale or distribution, within the State, of any commodity in packaged form.Explanation: - For the purpose of this section, "commodity in packaged form" shall have the meaning assigned to it in the Central Act, and shall include a pre-packed commodity.Provisions with regard to any custom or usage relating to the sale of any commodity, whether by quantity or number and sale of commodities by heaps.Chapter-X
