Section 5(2) in The Jammu and Kashmir Handicrafts (Quality Control) Act, 1978
(2)Without prejudice to the generality of the foregoing provision and subject to the approval of the Government, the measures referred to therein may provide for :-(a)determination of qualities and standards of handicrafts together with specifications thereof:(b)determination of the manner in which sub-standard handicrafts may be disposed of;(c)the supply of technical advice to manufacturer;(d)the collection of statistics from manufacturers and dealers;(e)the form, size etc. of stamps to be stamped or patched to such handicrafts and other conditions to be observed in this respect;(f)the persons by whom and the place where physical, chemical or laboratory inspections, as the case may be, for any notified handicraft, may be made, and the procedure therefor ;(g)such other matters as may be prescribed including the identifications of Jammu and Kashmir Handicrafts.
