Section 17(1) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
(1)Every person, who intends to commence, or carry on, the use of any weight or measure in any transaction or for industrial production or for protection, shall make, within such time and containing such particulars as may be prescribed an application for the inclusion of his name in a register to be maintained for the purpose (hereinafter in this section referred to as the "Register of Users".
