Section 7 in Jammu and Kashmir Drugs and Magic Remedies (Objectionable Advertisements) Act, 2018
7. Penalty.
- Whoever contravenes any of the provisions of the Act or the rules made thereunder shall, on conviction, be punishable -(a)in the case of a first conviction, with imprisonment which may extend to six months, or with fine which may extend to rupees ten thousand, or with both ;(b)in the case of a subsequent conviction, with imprisonment which may extend to one year, or with fine which may extend to rupees twenty-five thousand, or with both.
