Section 15 in Jammu and Kashmir Accountability Commission Rules, 2005
15. Consequences of refusal of a party to produce document
Where any party to an investigation before the Commission refuses, without any lawful excuse, to produce any document or documents in his custody or power, the Commission may decide the matter against him in the absence of such documents and may also strike out the complaint or.defence. as the case may be, or may make such other order as it thinks fit.
