Section 486 in The Jammu and Kashmir State Ranbir Penal Code, 1989
486. Selling goods marked with a counterfeit [x x x x x] [Omitted by Act III of 1967.] property mark.
- [Whoever sells, or exposes, or has in possession for sale] [Substituted by Act III of 1967.] any goods or thing with counterfeit [x x x x x] [Omitted by Act III of 1967.] property mark affixed to or impressed upon the same or to or upon any case, package or other receptacle in which such goods are contained shall unless he proves-(a)That having taken all reasonable precautions against committing an offence against this section, he had at the time of the commission of the alleged offence no reason to suspect the genuineness of the mark, and(b)that, on demand made by or on behalf of the prosecutor, he gave all the information in his power with respect to the persons from whom he obtained such goods or things, or(c)that otherwise lie had acted innocently, be punished with imprisonment of either description for a term which may extend to one year, or with fine, or with both.
