Section 29A in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
29A. [ Power of the Custodian to impose penalties. - Notwithstanding anything contained in Chapter V of this Act, any person who contravences any provisions of this Act or abets the contravention thereof, shall be imposed a penalty by the Custodian which may extend to ten thousand rupees but shall not be less than five hundred rupees.] [Inserted by Act XIX of 1987, section 8.]
