Section 3 in The Jammu and Kashmir Gift Goods (Unlawful Possession) Act, 1963
3. Unlawful possession of gift goods
If any person is found or is proved to have been in possession of any gift goods reasonably suspected of being stolen or unlawfully obtained and cannot account satisfactorily how he came by the same, he shall be punished with imprisonment for a term which may extend to two years, or with fine, or with both.
