Section 24(3) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
(3)Every Inspector shall, for the purpose of verification or any weight or measure, attend the specified place (within the local limits of his jurisdiction) at the specified time and verify every such time and shall, if he is satisfied that such weight or measure informs to the standards established by or under the Central Act, put his stamp thereon;Provided that where any weight or measure is such that it cannot, or should not, be moved from its location, the Inspector shall take such steps for the verification of such weight or measure at the place of its location as may be prescribed.
