Section 13 in The Jammu and Kashmir Common Lands (Regulation) Act, 1956
13. Penalty.
(1)When any person has contravened the provision of clause (b) of section 11 or any of the conditions laid down under sub-section (1) of section 12, it shall be lawful for a Revenue Officer having jurisdiction to eject and impose a fine not exceeding Rs. 200 on such person.(2)The provisions of sub-section (2) of section 4 shall apply to all the proceedings taken under this section.
