Section 279 in The Jammu and Kashmir State Ranbir Penal Code, 1989
279. Rash driving or riding on a public way.
- Whoever drives any vehicle, or rides, on any public way in a manner so rash or negligent as to endanger human life, or to be likely to cause hurt or injury to any other person, shall be punished with imprisonment of either description for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.
