Section 26(3) in Jammu and Kashmir Kahcharai Act, 1994
(3)If the Kahcharai Officer empowered to compound offences under this Act does not compound the offence for reasons to be recorded in writing or cannot be found immediately or if the accused refuses to compound it, he shall call upon to furnish proper security to appear at such time and place as the Magistrate competent to try the case may appoint and communicate to him.
