Section 17 in The Jammu and Kashmir Collection of Statistics Act, 2010
17. Penalty for mutilation or defacement of information schedule.
- Whoever, destroys, defaces, removes or mutilates any information schedule form, or other document containing particulars collected under this Act shall be punishable with simple imprisonment for a term which may extended to six months or with a fine which may extend to two thousand rupees or, in the case of a company, with a fine which may extend to ten thousand rupees or with both.
