Section 26 in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
26. Validity of weights or measures duly stamped.
(1)A weight or measure which is or is deemed to be duly, verified and stamped under this Act shall be deemed to conform to the standards established by or under the Central Act at every place within the State in which it is stamped unless it is found on inspection or verification that such weight or measure has ceased to conform to the standards established by or under the Central Act.(2)No weight or measure which is or is deemed to be, duly verified and stamped under this Act that it is being used at any place within the State other than the place at which it was originally verified and stamped :Provided that where a verified weight or measure installed place is dismantled and re-installed at a different place such weight or measure shall not be put into use unless it has been duly re-verified and stamped, notwithstanding that periodical re-verification of such weight or measure has not become due.(3)Where a verified weight or measure has been repaired, whether by a licensed repairer or by the person owing and possessing the same, such weight or measure shall not be, put into use unless it has been duly verified and stamped, notwithstanding that periodical re-verification of such weight or measure has not became due.Chapter-VIII Inspection search, seizure and forfeiture.
