Section 14(3) in The Jammu and Kashmir Employees Provident Funds and Miscellaneous Provisions Act, 1961
(3)Whoever contravenes or makes default in complying with any provision of this Act or of any condition subject to which exemption was granted under section 19 shall, if no other penalty is elsewhere provided by or under this Act for such contravention or non-compliance, be punishable with imprisonment which may extend to three months, or with fine which may extend to one thousand rupees, or with both.
