Section 18(7) in The Jammu And Kashmir Public Security Act, 2003
(7)Where any person liable under this section to pay, or deliver any moneys, securities, or credits to the order of the Government, refuses or fails to comply with any direction of the Government in this behalf, the Government may recover from such person, as arrears of land revenue or as a fine, the amount of such moneys or credits of the market value of such securities.
