Section 22 in The Jammu and Kashmir Private Colleges (Regulation and Control) Act, 2002
22. Penalty.
(1)Whoever contravenes any of the provisions of this Act or rules framed thereunder shall, on conviction before the First Class Judicial Magistrate, be liable to a fine which shall not be less than fifty thousand rupees and may extend up to two lakh rupees.(2)In case of an educational agency consisting of a group of persons, all members of such agency shall liable to fine under sub-section (1) individually.
