Section 28(2) in The Jammu and Kashmir, Registration of Tourist Trade Act, 1978
(2)The fine imposed under sub-section (1) shall be recovered as if it is a fine recoverable under the provisions of the Code of Criminal Procedure, Samvat 1989.Explanation. - A person who has made an application within the prescribed period and is pending disposal shall not be a defaulter for the purposes of this section.
