Section 118(4) in The Jammu and Kashmir Panchayati Raj Rules, 1996
(4)If any person, whom the Panchayati Adalat summons by a written order to appear or to give evidence or to produce any document before it, wilfully fails or neglects to obey such summons, the Panchayati Adalat may take cognizance of disobedience or neglect and, after giving such person an opportunity to explain, may if found guilty punish him on the first occasion with a fine of Rs. 25/- and on the second occasion in regard to the same disobedience or neglect with a fine of Rs. 50/- and when such disobedience or neglect is a continuing with a fine of Rs. 5/- for each day of the continuance of disobedience or neglect.
