Section 298B in The Jammu and Kashmir State Ranbir Penal Code, 1989
298B. Keeping in possession flesh of killed or slaughtered animals as mentioned in section 298-A.
- Whoever keeps in his possession flesh of any slaughtered animal mentioned in section 298-A above, knowing it or having reasons to believe that the flesh is of such an animal, shall be punished either imprisonment of either description for a term which may extend to one year and shall also be liable to fine which may extend to five hundred rupees.
