Section 5(5) in The Jammu and Kashmir Prohibition on Manufacture of Specified Copper Utensils (By Machine) Act, 2006
(5)[] [Re-Numbered '(6)' by Jammu and Kashmir Act No. 8 of 2014, dated 22.3.2014.] The provisions of the section shall be in addition to and not in derogation of any other law for the time being in force, and nothing contained herein shall exempt any public servant from any proceeding which might apart from this section be instituted against him.]
