Section 13(1) in The Jammu and Kashmir Flood Plain Zones (Regulation and Development) Act, 2005
(1)If any person commences or carries on or attempts to carry on any activity in the area specified in the notification under sub-section (1) of section 12, contrary to the terms and conditions specified in such notification or the permission granted under sub-section (3) of section 12, he shall be punishable by the Flood Zoning Authority with-(a)fine which may extend to five thousand rupees; and(b)further fine which may extend to two hundred rupees for each day after the conviction under clause (a).
