Section 443 in The Jammu and Kashmir State Ranbir Penal Code, 1989
443. Lurking house-trespass.
- Whoever commits house-trespass having taken precautions to conceal such house-trespass from some person who has a right to exclude or eject the trespasser from the building, tent or vessel which is the subject of the trespass, is said to commit "lurking house trespass".
