Section 505(3) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(3)[] [Section 505 re-numbered as sub-section (1) and sub-section (2) and (3) inserted by Act XVII of 1970.] Offence under sub-section (2) committed to place of worship, etc. - Whoever commits an offence specified in sub-section (2) in any place of worship or in any assembly engaged in the performance of religious worship or religious ceremonies, shall be punished with imprisonment [which shall not be less than four years but may extend to ten years.] [Substituted by Act XII of 1980, section 13.]Exception. - It does not amount to an offence, within the meaning of this section, when the person making, publishing or circulating any such statement, rumour or report, has reasonable grounds for believing that such statement, rumour or report is true and makes, publishes or circulates it [in good faith and] [Words inserted by Act XVII of 1970.] without any such intent as aforesaid.
