Section 47 in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
47. Penalties not to affect other liabilities.
- The penalties imposed by [section 38, section 38-A or section 39 to 46] [Substituted by Act IV of 1988, Sections 5, 6.] (both inclusive) shall be in addition to, and not in derogation of, any liability in respect of the payment of compensation or, in the case of licensee, the revocation of his licence, which the offender may have incurred.
