Section 183 in The Jammu and Kashmir State Ranbir Penal Code, 1989
183. Resistance to the taking of property by lawful authority of public servants.
- Whoever, offers any resistance to the taking of any property by the lawful authority of any public servant knowing or having reason to believe that he is such public servant, shall be punished with imprisonment of either description for a term which may extend to six months, or with fine or with both.
