Section 153A(2) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(2)Offence committed in place of worship etc. - Whoever commits an offence specified in sub-section (1) in any place of worship or in any assembly engaged in the performance of religious worship or religious ceremonies, shall be punished with imprisonment [which shall not be less than five years but may extend to ten years and shall also be liable of fine.] [Substituted by Act XII of 1980, section 5.]
