Section 489D in The Jammu and Kashmir State Ranbir Penal Code, 1989
489D. Making or possessing instruments or materials for forging or counterfeiting currency-notes or bank-notes.
- Whoever makes, or performs any part of the process of making, or buys or sells or disposes of, or has in his possession, any machinery, instrument or material for the purpose of being used, or knowing or having reason to believe that it is intended to be used, for forgoing or counterfeiting any currency-note or bank-note, shall be punished with imprisonment for life, or with imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine.
