Section 46 in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
46. Penalty for contravention on section 23.
- Whoever, being required by section 23 to maintain any record on register, omits or fails to do so, or being required by an Inspector to produce any records or registers for his inspection, omits or fails to do so, shall be punished with fine which may extend to one thousand rupees, and, for the second or subsequent offence, with imprisonment for a term which may extend to one year and also with fine.
