Section 284 in The Jammu and Kashmir State Ranbir Penal Code, 1989
284. Negligent conduct with respect to poisonous substance.
- Whoever does, with any poisonous substance, any act in a manner so rash or negligent as to endanger human life, or to be likely to cause hurt or injury to any person, or knowingly or negligently omits to take such order with any poisonous substance in his possession as is sufficient to guard against any probable danger to human life from such poisonous substance, shall be punished with imprisonment of either description for a term which extend to six months, or with fine may extend to one thousand rupees, or with both.
