Section 17(3) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
(3)The application referred to in sub-section (1) shall be made to the Controller or to such other person as the controller may, by general or special order in writing, authorise in this behalf and every such application shall be made in such form, in such manner and on payment of such fee as may be prescribed.
