Section 19 in Jammu and Kashmir Private Security Agencies (Regulation) Act, 2015
19. Punishment for contravention of certain provisions.
(1)Any person who contravenes the provisions of section 4 shall be punishable with imprisonment for a term which may extend to one year, or with fine of not less than ten thousands rupees but which may extend to twenty-five thousand rupees, or with both.(2)Any person or private security agency who contravenes the provisions of sections 8, 9 or 11 of the Act, shall be punishable with a fine of not less than five thousand rupees but which may extend to twenty-five thousand rupees, in addition to suspension or cancellation of the licence.
