Section 159 in The Jammu and Kashmir Panchayati Raj Rules, 1996
159. Penalties.
- Whoever does or abets the doing of any act in contravention of any of the provisions of the Act or rules or any by-laws or licence issued thereunder for which no specific penalty has been provided shall be punishable by the Panchayati Adalat with fine which may extend to Rs. 50/ and when the breach is a continuing one a further fine which shall extent to Rs. 5/- for every day after the first conviction during which an offender is proved to have persisted in the offence.Form No. 1[(See rules 9 & 11)] [Substituted by SRO-262 dated 12-07-1999.]Nomination PaperBlock___________ District__________
