Section 28(4) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(4)Weighing instruments, weights and measures kept by a committee under this section may at any time be inspected, examined and checked by the Director or Chairman or the Secretary of the Board or any other officer duly authorised in this behalf by the Director/ Chairman of the Board. After inspection the inspecting authority may give such directions as it may deem proper. The committee shall be bound to comply with such directions.
