Section 36(3) in The Jammu and Kashmir Animal Diseases (Control), Act, 2006 (1949 A. D.)
(3)In making a rule under sub-section (1) or sub-section (2), the Government may provide that a breach thereof shall be punishable with fine which may extend in the case of a first conviction to Rs. 50 and in the case of a second or subsequent conviction to Rs. 100.
