Section 26(1) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
(1)A weight or measure which is or is deemed to be duly, verified and stamped under this Act shall be deemed to conform to the standards established by or under the Central Act at every place within the State in which it is stamped unless it is found on inspection or verification that such weight or measure has ceased to conform to the standards established by or under the Central Act.
