Section 376(3) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(3)[ Whoever, commits rape on a women under sixteen years of age shall be punished with rigorous imprisonment for a term which shall not be less than twenty years, but which may extend to imprisonment for life, which shall mean imprisonment for the remainder of that person's natural life and shall also be liable to fine :Provided that such fine shall be just and reasonable to meet the medical expenses and rehabilitation of the victim :Provided further that any fine imposed under the sub-section shall be paid to the victim.] [Added by Jammu and Kashmir Act No. 35 of 2018, dated 7.12.2018.]
