Section 73 in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
73. Power of Government to make provisions of the Central Act, relating to approval of models applicable to models of weights or measures intended to be used exclusively within the State.
(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".(2)Where the Government makes a direction under sub-section (1) in relation to any type of weight or measure, any contravention of the provisions of section 39, section41 of the Central act, in relation to that type of weight or measure shall be an offence punishable under this Act, and the punishment provided therefor in the Central Act, shall be deemed to be the punishment provided there or in this Act, as if the said provisions relating to punishments were enacted by this Act.
