Section 2 in The Jammu and Kashmir Prevention and Suppression of Sabotages Act, 1965
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Sabotage" means wilfully doing of an act by using an explosive or an incendiary substance which causes or is likely to cause death or bodily injury or damage to or destruction of any building, vehicle, machinery, road, bridge, culvert, causeway, an aerodrome or any other property;(b)"Court" means the Court of the Sessions Judge specially appointed or [empowered by the Government in consultation with the High Court] [Substituted by Act XL of 1966 for 'empowered by the Government'.] by a notification in the Government Gazette for the trial of offences under this Act:Provided that no person shall be so appointed or empowered unless he is qualified for appointment as a Judge of the High Court under section 96 of the Constitution of Jammu and Kashmir;(c)"Code" means the Code of Criminal Procedure, Samvat 1989.
