Section 124A in The Jammu and Kashmir State Ranbir Penal Code, 1989
124A. [ Sedition. [For special procedure for trial of offences under this section see Notification No. 13-L/88 as amended by Act X of 1995) and Notification No. 14-L/88 (Editor).]
- Whoever by words, either spoken or written, or by signs, or by visible representation, or otherwise brings or attempts to bring into hatred or contempt's or excites or attempts to excite disaffection towards [x x x x] [the Governor] [Substituted by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] or the Government established by law in [India] [Substituted by A.L.O. 2008 for 'British India'.] or in Jammu and Kashmir State, shall be punished with imprisonment for life to which fine may be added, or with imprisonment which may extend to three years, to which fine may be added, or with fine.Explanation 1. - The expression "disaffection" includes disloyalty and all feelings of enmity.Explanation 2. - Comments expressing disapprobation of the measures of the Government with a view to obtain their alteration by lawful means, without exciting or attempting to excite hatred, contempt or disaffection, do not constitute an offence under this section.Explanation 3. - Comments expressing disapprobation of the administrative or other action of the Government without exciting or attempting to excite hatred, contempt or disaffection, do not constitute an offence under this section.]
