Section 294(b) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(b)sings, recites or utters any obscene songs, ballad or words, in or near any public place, [shall be punished with imprisonment of either description for a term of six months which may extend to three years and shall also be liable to fine.] [Substituted 'shall be punished with imprisonment of either description for a term which may extend to three months, or with fine, or with both.' by Jammu and Kashmir Act No. 11 of 2014, dated 22.3.2014.]
