Section 9(3) in Jammu and Kashmir School Education Act, 2002
(3)If the Judicial Magistrate is satisfied that the complaint is well founded, he shall pass an order directing the parent or other person to cause the child to attend school regularly and to refrain from interfering with the attendance of the child, after a specified date. If the parent or other person fails to comply with such order he shall, on conviction, be liable to a fine not exceeding two hundred rupees for the first offence and five hundred rupees for every subsequent offence.
