Section 28 in The Jammu And Kashmir Public Security Act, 2003
28. Boycotting public servant
(1)Whoever with intent to harass any public servant in the discharge of his duties, or to cause him to terminate his services or fail in his duty, refuses to deal with, whether by supplying goods to, or otherwise or to let on reasonable rent a house usually let for hire or to render any customary service to such public servant or any member of his family, on the terms on which such things would be done in the ordinary course, or withholds from such person, or his family such medical service as he would ordinarily render, shall be punishable with imprisonment for a term which may extend to three months, or with fine which may extend to five hundred rupees, or with both.Explanation.-Omitted.(2)No Court shall take cognizance of an offence punishable under this section unless upon complaint made by order of or under authority from the Government or some officer empowered by the Government in this behalf.
