Section 140 in The Jammu and Kashmir State Ranbir Penal Code, 1989
140. Bearing garb or carrying token used by soldier, sailor or airman.
- Whoever, not being a soldier, sailor or airman in the Military, Naval or Air Service of the Government of India wears any garb or carries any token resembling any garb or token used by such a soldier, sailor or airman with the intention that it may be believed that he is such a soldier, sailor or airman, shall be punished with imprisonment of either description for a term which may extend to three months, or with fine which may extend to five hundred rupees, or with both.[Chapter-VIII] [Inserted by Act III of 1967.] Of Offences against the Public Tranquillity
