Section 505(2) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(2)[] [Section 505 re-numbered as sub-section (1) and sub-section (2) and (3) inserted by Act XVII of 1970.] Statement creating or promoting enmity, hatred or ill-will between classes. - Whoever makes, publishes or circulates any statement or report containing rumour or alarming news with intent to create or promote, or which is likely to create or promote, on grounds of religion, race, place of birth, residence, language, caste or community or any other ground whatsoever, feelings of enmity, hatred or ill-will between different religious, racial, language or regional groups or castes or communities, shall be punished with imprisonment [which shall not be less than three years but may extend to ten years and shall also be liable to fine.] [Substituted by Act XII of 1980, section 13.]
