Section 215 in The Jammu and Kashmir State Ranbir Penal Code, 1989
215. Taking gift to help to recover stolen property, etc.
- Whoever takes or agrees or consents to take any gratification under pretence or on account of helping any person to recover any movable property of which he shall have been deprived by any offence punishable under this Code, shall, unless he uses all means in his power to cause the offender to be apprehended and convicted of the offence, be punished with imprisonment of either description for a term which may extend to [two years] [Substituted by Act III of 1967.], or with fine, or with both.
