Section 491 in The Jammu and Kashmir State Ranbir Penal Code, 1989
491. Breach of contract to attend on or to supply wants of helpless person.
- Whoever, being bound by a lawful contract to attend on or to supply the wants of any person who, by reason of youth, or of unsoundness of mind, or of a disease or bodily weakness, is helpless or incapable of providing for his own safety or of supplying his own wants, voluntarily omits so to do, shall be punished with imprisonment of either description for a term which may extend to six months, or with fine, which may extend to two hundred rupees, or with both.
