Section 489E(2) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(2)If any person whose name appears on a document the making of which is an offence under sub-section (1), refuses without lawful excuse to disclose to a police officer on being so required, the name and address of the person by whom it was printed, or otherwise made, he shall be punished with fine which may extend to two hundred rupees.
