Section 9 in The Jammu and Kashmir Electricity (Duty) Act, 1963
9. Penalties.
- If any person.(a)required by section 5 to keep record or to submit returns fails to keep or submit the same in the prescribed from or manner or submits a return which is false; or(b)intentionally obstructs an inspecting officer appointed under section 6 in the exercise of his powers and duties under this Act and the rules made thereunder; or(c)contravenes any rule made under this Act.he shall be liable, on conviction before a [Judicial Magistrate,] [Substituted by Act XL of 1966 for a 'Magistrate'.] to a fin not exceeding one thousand rupees.
