Section 13 in Jammu and Kashmir Criminal Laws (Amendment) Act, 2013
13. Amendment of section 509, Act XII of 1989.
- In section 509 of Penal Code, -(i)after the words "or exhibits any object", the words "or transmits through SMS or e-mail any obscene song, ballad word or any abusive language" shall be inserted; and(ii)for the words "shall be punished with simple imprisonment for a term which shall not be less than six months but which may extend to two years and with fine upto 200 rupees" the words "shall be punished with simple imprisonment for a term which shall not be less than one year but which may extend to three years and shall also be liable to fine" shall be substituted.
