Section 38(1) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018
(1)The Authority shall have powers to impose penalty or interest, in regard to any contravention of obligations cast upon the promoters, the allottees and the real estate agents, under this Act or the rules and the regulations made thereunder such as registering of FIR under relevant law and making a reference to the competent court for launching prosecution.
