Section 3 in The Jammu and Kashmir Public Property (Prevention of Damage) Act, 1985
3. Mischief causing damage to public property
(1)Whoever commits mischief by doing any act in respect of any public property, other than public property of the nature referred to in sub-section (2) shall be punished with imprisonment for a term which may extend to five years and with fine.(2)Whoever commits mischief by doing any act in respect of any public property being-(a)any building, installation or other property used in connection with the production, distribution or supply of water, light, power, or energy;(b)any oil installation;(c)any sewage works;(d)any mine or factory;(e)any means of public transportation or of telecommunications, or any building, installation or other property used in connection therewith;shall be punished with rigorous imprisonment for a term which shall not be less than six months, but which may extend to five years and with fine:Provided that the Court may, for reasons to be recorded in its judgments, award a sentence of imprisonment for a term of less than six months.
