Section 283 in The Jammu and Kashmir State Ranbir Penal Code, 1989
283. Danger or obstruction in public way or line of navigation.
- Whoever, by doing any act, or by omitting to take order with any property in his possession or under his charge, causes danger, obstruction or injury to any person in any public way or public line of navigation, [shall be punished with fine which may extend to two hundred rupees.] [Substituted by Act III of 1967.]
