Section 65 in The Jammu and Kashmir State Ranbir Penal Code, 1989
65. Limit to imprisonment for non-payment of fine, when imprisonment and fine awardable.
- The term for which the Court directs the offender to be imprisoned in default of payment of a fine shall not exceed one-fourth of the term of imprisonment which is the maximum fixed for the offence, if the offence be punishable with imprisonment as well as fine.
