Section 34 in The Police Act, Svt. 1983 [Jammu and Kashmir]
34. Penalty for disobeying orders issued under last three sections, etc
Every person opposing or not obeying the orders issued under the last three preceding sections, or violating the conditions of any licence granted by the Superintendent or Assistant Superintendent of Police for the use of music, or for the conduct of assemblies and processions, shall be liable, on conviction before a Judicial Magistrate to a fine not exceeding two hundred rupees.
