Section 38 in Jammu and Kashmir Agrarian Reforms Act, 1976
38. Penalty for contravention of any lawful order
(1) If any person contravenes any provision of, or any lawful order passed under, this Act or the rules made thereunder, or obstructs any person from lawfully taking possession of any land under any provision of this Act, or the rules made thereunder, he shall be punished by a Revenue Officer with fine which shall not be less than one thousand rupees:Provided that in case of felling or removal of trees, in contravention of the provisions of this Act, the amount of fine for each tree so felled or removed shall be an amount, which may extend to rupees five hundred.(2)If any person, having lawfully entered into or upon land under the provisions of this Act, is dispossessed of such land by any person, otherwise than in due course of law, the person so dispossessing shall be punished by a Revenue Officer with fine which may extend to five thousand rupees but which shall not be less than two thousand rupees.(3)Any punishment imposed under sub-section (1) or sub-section (2) upon any person shall not protect such person from any other criminal or civil liability under any other law for the time being in force.
