Section 81(b) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(b)A, in a great fire, pulls down houses in order to prevent the configuration from spreading. He does this with the intention in good faith of saving human life or property. Here, if it be found that the harm to be prevented was of such a nature and so imminent as to excuse A's act, A is not guilty of the offence.
