Section 10(1) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
(1)The government may, by rules made in this behalf, direct that in respect of the classes of goods, services or undertakings or users specified therein-(a)no transaction, dealing or contract shall be made or bad, or(b)no industrial production shall be undertaken, or(c)no use for protection shall be made;except by such weight, measure or number as may be specified therein.
