Section 37 in The Jammu And Kashmir Public Security Act, 2003
37. Powers to require the assistance of certain persons
(1)Any officer of Government authorised in this behalf by general or special order of the Government may, within such area as may be specified in the order, require any male person in that area to assist in the maintenance or restoration of law and order or in the protection of property for such period and in such manner as the officer may direct.(2)If any person fails to comply with any lawful direction given to him under sub-section (1), he shall be punishable with imprisonment for a term which may extend to six months, or with fine, or with both.
