Section 32 in The Jammu and Kashmir, Registration of Tourist Trade Act, 1978
32. Penalty for malpractice.
- Any dealer, hotel-keeper, travel agent or any other person to whom this Act may be made applicable who commits a malpractice or contravenes any other provision of this Act in the tourist area for which no specific penalty has been provided shall be liable to punishment with imprisonment for a term which may extend to three months or with fine not exceeding [Rs. 10,000] [Substituted by Act No. V of 2011, dated 13th April, 2011.] or with both.
