Section 48(1) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(1)A person who makes or assists in making a report, return, notice or other document required in this Act to be sent to the Registrar or to any other person that:-(a)contains an untrue statement of a material fact; or(b)omits to state a material fact required in the report or necessary to make a statement contained in the report not misleading in the light of the circumstances in which it was made;is guilty of an offence and liable on summary conviction:-(i)in the case of individual, to a fine not greater than one thousand rupees or to imprisonment for a term not greater than ninety days or to both such fine and imprisonment;(ii)in the case of a person other than an individual, to a fine not greater than ten thousand rupees.
