Section 5(3) in The Jammu and Kashmir Prohibition on Manufacture of Specified Copper Utensils (By Machine) Act, 2006
(3)[] [Re-Numbered '(4)' by Jammu and Kashmir Act No. 8 of 2014, dated 22.3.2014.] Whoever attempts to commit an offence [referred to in clause (c) or clause (d)] [Substituted 'referred to in clause (c)' by Jammu and Kashmir Act No. 8 of 2014, dated 22.3.2014.] of sub-section (1) shall be punishable with imprisonment for a term which may extend to three years, or with fine, or with both.
