Section 19 in The Jammu and Kashmir Handicrafts (Quality Control) Act, 1978
19. Penalties.
- Any person who contravenes any provision of this Act other than those referred in section 17 and 18 or any rule made thereunder shall be punishable with imprisonment for a tern which may extend to six months or with a fine which shall not be less than two hundred rupees and which may extend to two thousand rupees or with both, and where such contravention relates to section 6 of this Act, he shall be punishable with a further fine not exceeding one hundred rupees for each day on which the contravention continues after conviction.
