Section 154(2) in The Jammu and Kashmir Panchayati Raj Rules, 1996
(2)The Chairman of the Panchayati Adalat shall, within a week of receipt of the above requisition and fee, send the required record either by registered post acknowledgement due or by any other means to the authority concerned :Provided that the record of the case called for by an authority concerned of its own motion shall be sent to it at the cost of the Panchayati Adalat within a week of the receipt of its requisition.
