Section 5(4) in The Jammu and Kashmir Prohibition on Manufacture of Specified Copper Utensils (By Machine) Act, 2006
(4)[] [Re-Numbered '(5)' by Jammu and Kashmir Act No. 8 of 2014, dated 22.3.2014.] Where a sentence of tine is imposed under [the provisions of this Act] [Substituted 'sub-section (2) or sub-section (3)' by Jammu and Kashmir Act No. 8 of 2014, dated 22.3.2014.], the Court in fixing the amount of fine shall take into consideration the amount or the value of the property, if any, which the accused person has obtained by committing the offence or where the conviction is for the offence referred to in clause (e) of sub-section (1) the pecuniary resources or property referred to in that clause for which the accused person is unable to account satisfactorily.
