Section 50 in The Jammu and Kashmir Customs Act, 1958 (1901 A.D.)
50. Penalty under the Act not to interfere with punishment under other law.
- The award of any [fine] [Substituted by Act I of Svt. 1998 for 'penalty'.], confiscation, penalty or increased rate of duty under this Act, shall not prevent the infliction of any punishment to which the person affected thereby is liable under any other law.
