Section 4 in The Jammu and Kashmir Public Property (Prevention of Damage) Act, 1985
4. Mischief causing damage to public property by fire or explosive substance
Whoever commits an offence under sub-section (1) or sub-section (2) of section 3 by fire or explosive substance shall be punished with rigorous imprisonment for a term which shall not be less than one year, but which may extend to ten years and with fine:Provided that the court may, for special reasons to be recorded in its judgments, award a sentence of imprisonment for a term of less than one year.
