Section 298D in The Jammu and Kashmir State Ranbir Penal Code, 1989
298D. Bringing or keeping in possession in towns flesh or untanned hide of a good.
- Whoever-(a)sells or has in his possession any untanned hide or meat or flesh of a Gond, or(b)brings into or has in his possession, within any town, the carcass of a Gond,Shall be punished with imprisonment of either description for a term which may extend to one month or with fine which may extend to two hundred rupees, or with both.Explanation. - The word "town" for the purposes of clause (b) means a town or a locality which for the time being, is the headquarters of a Tehsil.Chapter-XVI Of Offences Affecting the Human BodyOf Offences affecting life
