Section 14 in Jammu and Kashmir Motor Spirit and Diesel Oil (Taxation of Sales) Act, 2005 (1948 A.D.)
14. Duty of certain persons to report offences,etc.
- Every person employed by Government, by any local body or by the Court of Wards, every village headman, village accountant and village watchman shall give immediate information to the [Deputy Commissioner] [Substituted by Act III of Samvat 2008 for 'Wazir Wazarat'.] of the commission of any offence or of the intention of preparation to commit any offence punishable under this Act which may come to his knowledge.
