Section 49 in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
49. Penalties for non-compliance.
- Any person wilfully neglects to give information or to render assistance, which he is bound to give or render under section 48 shall liable, on conviction by [Judicial Magistrate] [Substituted by Act XI of 1966 for 'Magistrate'.] of the 1st class to fine not exceeding Rs. 100 or in default of payment of such fine to simple imprisonment fora term not exceeding six months.
