Section 190A(1) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(1)Whoever publishes, circulates or repeats in public any passage from a newspaper, book or other document, copies whereof have been declared to be forfeited to the Government under any law for the time being in force, shall be punished with imprisonment for a term which may extend to six months, or with fine, or with both.
