Section 46 in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
46. Penalty for offences not otherwise provided for.
- Whoever, in any case not already provided for by [section 38, section 38-A or section 39] [Substituted by Act IV of 1988, Sections 5, 6.] to 45 (both inclusive), makes default in complying with any of the provisions of this Act, or with any order issued under it, in the case of a licensee, with any of the conditions of his licence, shall be punishable with fine which may extend to [five hundred rupees] [Substituted by Act VI of 2005, Section 8, 9, w.e.f. 17.01.2005.]: and, in the case of a continuing default, with a daily fine which may extend to [one hundred rupees] [Substituted by Act VI of 2005, Section 8, 9, w.e.f. 17.01.2005.]:Provided that, where a person has made default in complying with any of the provisions of section 12, 13, 14, 16, and 32 as the case may be, he shall not so punishable if the Court is opinion that the case was one of emergency and that the offender complied with the said provisions as far as was reasonable in the circumstances.
