Section 68(2) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(2)Any organisation which houses the children in need of care and protection or juveniles in conflict with law in contravention to this rule shall be liable to a penalty of Rs. 1000 per day till such default continues. The amount of penalty shall be recovered as arrear of land revenue under the Jammu and Kashmir Land Revenue Act, 1939.
