Section 14(4) in The Jammu and Kashmir State Town Planning Act, 1963
(4)[ Any person failing to comply with an order under sub-section (1) shall be punishable with fine which may extend to two thousand rupees and when the non-compliance is a continuing one with a further fine which may extend to one hundred rupees for every day during which the non-compliance continues after the service of the order and such fine shall be recoverable as arrears of land revenue.] [Substituted by Act No. XXI of 1978, section 4.]
