Section 23(2) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
(2)Notwithstanding anything contained in sub-section (1), If the Controller is of opinion that having regard to the nature or volume of the business carried on by any maker, manufacturer, dealer, repairer or user of any weight or measure, it is necessary so to do, he may by order exempt such maker, manufacturer, dealer, repairer or user from the operation of sub-section (1).Chapter-VII Verification and stamping of weights or measurers.
