Section 48(4) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(4)Every person who,-(a)without reasonable cause contravenes a provision of this Act for which no penalty is otherwise provided; or(b)fails to give any notice, send any return or document that is required for the purposes of this Act;is guilty of an offence and is liable on summary conviction to a fine or not more than one thousand rupees.
