Section 11 in The Jammu and Kashmir Public Men and Public Servants Declaration of Assets and other Provisions Act, 1983
11. Penalty for non-submission of returns.
- If any public servant without any reasonable cause which he shall be required to show, fails to submit the returns annually, he shall be guilty of committing criminal misconduct as specified in clause (e) of sub-section (1) of section 5 of the Prevention of Corruption Act, Samvat 2006, and shall be punishable under the said Act.Chapter-IV Restriction on Property and Trade
