Section 24 in Jammu and Kashmir Specified Wakafs and Specified Wakaf Properties (Management and Regulation) Act, 2004
24. Penalty.
- Whoever obstructs, or attempts to obstruct any functionary, official or employee of the Board in the discharge of their duties and function under this Act shall, on conviction before the Judicial Magistrate, be liable to a fine which shall not be less than five thousand rupees and may extend to one lac rupees and/ or imprisonment for a term which may extend to one year but shall not be less than six months.
