Section 12 in The Jammu and Kashmir Heritage Conservation and Preservation Act, 2010
12. Control of Changes/Distortions/Tampering in/of Intangible Cultural Heritage.
- The Government or authority shall control changes/distortions/tampering etc. in/of intangible Cultural Heritage like, music, poetry, traditional knowledge systems, living traditions like crafts and cuisines etc. by devising such Scientific Documentation Methods/Heritage Patent Regimes/Intellectual Property Rights/Community Rights over such Intangible Cultural Heritage, as may be prescribed.
