Section 33 in Jammu and Kashmir Protection of Women from Domestic Violence Act, 2010
33. Penalty for not discharging duty by Protection Officer
If any Protection Officer fails or refuses to discharge his duties as directed by the Magistrate in the protection order without any sufficient cause, he shall be punished with imprisonment of either description for a term which may extend to one year, or with fine which may extend to twenty thousand rupees, or with both.
