Section 8(3) in The Jammu and Kashmir Municipal Ombudsman Act, 2010
(3)Where the allegation contained in a complaint is about the loss or waste or misapplication of the fund of municipality or in respect of the loss or inconvenience cause of to a citizen, the Ombudsman may, during enquiry, collect evidence, determine the loss and direct in its order the amount to be realized from the person responsible.
