Section 8 in The Jammu and Kashmir State Newspapers (Incitements to Offences) Act, Svt. 1971
8. Penalty
Any person who prints or publishes any newspaper specified in any prohibition notified under section 7 during continuance of that prohibition shall be liable, on conviction, to the penalties prescribed by section 20 of the Jammu and Kashmir State Press and Publications Act, Samvat 1989.
