Section 126 in The Jammu and Kashmir State Ranbir Penal Code, 1989
126. Committing depredation on territories of Power at peace with the Government of India.
- Whoever commits depredation, or makes preparations to commit depredation, on the territories of any Power in alliance or at peace with the [Government of India] [Substituted by A.L.O. 2008 for 'King'.], shall be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine and to forfeiture of any property used or intended to be used in committing such depredation, or acquired by such depredation.
