Section 489E(1) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(1)Whoever makes or cause to be made, or uses for any purpose whatsoever or delivers to any person any document purporting to be or in any ways resembling or so nearly resembling as to be calculated to deceive any currency-note, or bank-note shall be punished with fine which may extend to one hundred rupees.
