Section 291A in The Jammu and Kashmir State Ranbir Penal Code, 1989
291A. [ Punishment for wrongful obstruction to the use of public tanks wells etc. [Section 291-A added by Act IX of Svt. 1996.]
- Whoever voluntarily obstructs any person from using the water of any well, tank or other source of water supply which is of a public nature and over which no person or class of persons has any exclusive right of ownership or enjoyment, shall be punished with simple imprisonment for a term which may extend to one month, or with fine which may extend to one hundred rupees, or with both.]
