Section 21(1) in Jammu and Kashmir Protection of Children from Sexual Violence Act, 2018
(1)Any person, who fails to report the commission of an offence under sub-section (1) of section 19 or section 20 or who fails to record such offence under sub-section (2) of section 19 shall be punished with imprisonment of either description which may extend to six months or with fine or with both.
