Section 73(1) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
(1)Where any type of weight or measure manufactured by a licenced manufacturer is such that all the weight or measures of that type manufactured by him within the State are intended to be sold, distributed or delivered therein, the Government may by notification, direct that the model of every such type of weight or measure shall be submitted for approval in accordance with provisions of section 36, 37 and 38 shall become applicable to such model and the said sections 36, 37 and 38 shall become applicable to such model and references in those sections to the "Central Government" and to the "Central Act" shall be construed as references, respectively, to the "Government" and "this Act".
