Section 4H(b) in The Prevention of Corruption Act, Svt. 2006 [Jammu and Kashmir]
(b)in the case of contract for execution of any work, that the contractor has used materials, which are less in quantity than, or inferior in quality to those he, contracted to use, or which are, in any manner whatever, not in accordance with the contract, shall in the absence of lawful excuse the burden of proving which shall be on him, be punished with imprisonment of either description for a term which may extend to five years, and shall also be liable to fine.
