Section 24(1) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
(1)Every person having any weight or measure in his possession custody or control in circumstances indicating that such weight or measure is being, or is intended or likely to be, used by him in any transaction or for industrial production or for protection, shall before putting such weight or measure in to such use, have such hours as the Controller may, by general or special order, specify in this behalf (hereinafter referred to as the specified place or specified time), on payment of such fees as may be prescribed.
