Section 287 in The Jammu and Kashmir State Ranbir Penal Code, 1989
287. Negligent conduct with respect to machinery.
- Whoever does, with any machinery, any act so rashly or negligently as to endanger human life or to be likely to cause hurt or injury to any other person,or knowingly or negligently omits to take such order with any machinery in his possession or under his care as is sufficient to guard against any probable danger to human life from such machinery,shall be punished with imprisonment of either description for a term which may extend to six months, [or with fine which may extend to one thousand rupees,] [Substituted by Act III of 1967 for 'or with fine'.] or with both.
