Section 5(8) in Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Act, 2014
(8)If, children or relative so ordered fail, without sufficient cause to comply with the order, Tribunal may, for every breach of the order, issue a warrant for levying the amount due in the manner provided for levying fines, and may sentence such person for the whole, or any part of each month's allowance for the maintenance and expenses of proceeding, as the case may be, remaining unpaid after the execution of the warrant, to imprisonment for a term which may extend to one month or until payment if sooner made, whichever is earlier :Provided that no warrant shall be issued for the recovery of any amount due under this section unless application be made to the Tribunal to levy such amount within a period of three months from the date on which it became due.
