Section 76 in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018
76. Crediting sums realized by way of penalties to Consolidated Fund of State.
(1)All sums realized, by way of penalties, imposed by the Appellate Tribunal or the Authority, shall be credited to the Consolidated Fund of the State.(2)All sums realized, by way of penalties, imposed by the Appellate Tribunal or the Authority, in the State, shall be credited to such account as the Government may specify.
