Section 22(4) in Jammu and Kashmir Kahcharai Act, 1994
(4)If any Kahcharai Officer without any reasonable cause refuses to compound an offence the suspected person may, within 15 days of such refusal by the Kahacharai Officer, apply to the next superior Kahcharai Officer far the offence being compounded, and such next superior officer may compound the offence as provided in sub-section (1) or refuse to compound it:-
