Section 3(2) in The Jammu and Kashmir Suppression of Indecent Advertisements Act, 2003
(2)Whenever any printed or written matter of any indecent nature has been displayed in the manner prohibited by sub-section (1), any person being in possession or control of the Land, building, structure or premises to which such printed or written matter has been affixed, who knowingly allows the same to be continued to be displayed shall, on conviction, be published with imprisonment which may extend to six months, or with fine which may extend to five hundred rupees, or with both.
