Section 15 in The Jammu and Kashmir Contempt of Courts Act, 1997
15. Cognizance of criminal contempt in other cases.
(1)In the case of criminal contempt other than a contempt referred to in section 14, the High Court may take action on its own motion or of a motion made by-(a)the Advocate General ; or(b)any other person, with the consent in writing of the Advocate General.(2)In the case of any criminal contempt of a subordinate court, the High Court may take action on a reference made to it by the subordinate court or on action made by the Advocate General.(3)Every motion or reference made under this section shall specify the exempt of which the person charged is alleged to be guilty.Explanation. - In this section, the expression "Advocate General" means Advocate General of the State.
