Section 15 in The Jammu and Kashmir Collection of Statistics Act, 2010
15. Penalty for neglect or refusal to supply particulars.
(1)Whoever -(a)fails to produce any book of accounts, vouchers, documents or other business records ; or(b)neglects or refuses to fill in and supply the particulars required in any information schedule or return given or sent to him ; or(c)neglects or refuses to answer any question or inquiry addressed to him, as may be required under or for the purposes of any provision of this Act and the rules made thereunder, shall be punishable with a fine which may extend to two thousand rupees or, in the case of a company, with a fine which may extend to ten thousand rupees.(2)The conviction of a person or company for an offence shall not relieve him or it of the obligation under sub-section (1) and if after the expiry of fourteen days from the date of conviction, he or it still fails to give the required particulars or continues to neglect or refuses to fill in and supply the particulars or to answer the question or inquiry, then he or it shall be punishable with a further fine which may extend to five hundred rupees or, in the case of a company, with a fine which may extend to one thousand rupees, for each day after the first during which the failure continues.
