Section 39(1) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
(1)Whoever keeps any weight or measure other than the standard weight or measure in any premises in such circumstances as to indicate that such weight or measure is being, or is likely to be used for any-(a)weighment or, measurement, or(b)transaction or for industrial production or for protection, shall be punished with fine which may extend to two thousand rupees, and, for the second or subsequent offence, with imprisonment for a term which may extend to one year and also with fine.
