Section 3 in The Jammu and Kashmir Suppression of Indecent Advertisements Act, 2003
3. Procedure against persons affixing, etc., indecent pictures, printed or written matter.
- Whosoever affixes to, inscribes or stencils on any house, buildings, wall, boarding, gate, fence, pillar, post, board, tree, or any other thing whatsoever so as to be visible to a person being in or passing along any street, public highway or foot-path and whoever affixes to inscribes or stencils on any public latrine or urinal or exhibits to public view in the window of any house or shop any picture, or printed or written matter which is of indecent nature shall, on conviction, be punished with imprisonment of either description for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both.(2)Whenever any printed or written matter of any indecent nature has been displayed in the manner prohibited by sub-section (1), any person being in possession or control of the Land, building, structure or premises to which such printed or written matter has been affixed, who knowingly allows the same to be continued to be displayed shall, on conviction, be published with imprisonment which may extend to six months, or with fine which may extend to five hundred rupees, or with both.
