Section 435 in The Jammu and Kashmir State Ranbir Penal Code, 1989
435. Mischief by fire or explosive substance with intent to cause damage to amount of one hundred or (in case of agricultural produce) ten rupees.
- Whoever commits mischief by fire or any explosive substance, intending to cause, or knowing it to be likely that he will thereby cause, damage to any property to the amount of one hundred rupees or upwards or (where the property is agricultural produce) ten rupees or upwards, shall be punished with imprisonment of either description for a term which may extend to seven years and shall also be liable to fine, [if the damage relates to any public property, the imprisonment shall not be less than five years] [Added by Act XII of 1980. section 12.].
