Section 59 in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018
59. Punishment for non-registration under section 3.
(1)If any promoter contravenes the provisions of section 3, he shall be liable to a non-penalty which may extend up to ten per cent of the estimated cost of the real estate project registration as determined by the Authority.(2)If any promoter does not comply with the orders, decisions or directions issued under sub-section (1) or continues to violate the provisions of section 3, he shall be punishable with imprisonment for a term which may extend up to three years or with fine which may extend up to a further ten per cent of the estimated cost of the real estate project, or with both.
