Section 157 in The Jammu and Kashmir State Ranbir Penal Code, 1989
157. Harbouring persons hired for an unlawful assembly.
- Whoever harbours, receives or assembles in any house or premises in his occupation or charge, or under his control any persons, knowing that such persons have been hired, engaged or employed, to join or become members of an unlawful assembly, shall be punished with imprisonment of either description for a term which may extend to six months, or with fine, or with both.
