Section 31 in The Jammu And Kashmir Public Security Act, 2003
31. Sabotage
Whoever does any act, with intent to impair the efficiency or impede the working of or to cause damage to-(a)any building, vehicle, machinery, apparatus or other property used, or intended to be used for the purposes of Government, or any local authority,(b)any road, canal, bridge, culvert, causeway, aerodrome, or any telegraph or telephone line or post,(c)any rolling stock of an aircraft,(d)any sewage, works, mine or factory, shall be punishable with imprisonment for a term which may extend to two years, or with fine which may extend to five hundred rupees, or with both.
