Section 153A in The Jammu and Kashmir State Ranbir Penal Code, 1989
153A. [ Promoting enmity between different groups on grounds of religion, race, place of birth, residence, language etc., and doing acts, prejudicial to maintenance of harmony. [Section 153-A substituted by Act XVII of 1970.(For earlier amendment see Act XXIV of 1961.)]
(1)Whoever-(a)by words, either spoken or written, or by signs or by visible representations or otherwise, promotes or attempts to promote, on grounds of religion, race, place of birth, residence, language, caste or community or any other ground whatsoever, disharmony or feelings of enmity, hatred or ill-will between different religious, racial, language or regional groups or castes or communities; or(b)commits any act which is prejudicial to the maintenance of harmony between different religious, racial, language or regional groups or castes or communities, and which disturbs or in likely to disturb the public tranquillity.shall be punished with imprisonment [which shall not be less than four years but may extend to ten years as shall also be liable to fine.](c)[ organises any exercise, movement, drill or other similar activity intending that the participants in such activity shall use or be trained to use criminal force or violence or knowing it to be likely that the participants in such activity will use or be trained to use criminal force or violence or participates in such activity intending to sue or be trained to use criminal force or violence or knowing it to be likely that the participants in such activity will use or be trained to use criminal force or violence against any religious, racial, language or regional group or caste or community and such activity for any reason whatsoever causes or is likely to cause fear or alarm or a feeling of insecurity amongst members of such religious, racial language or regional group or caste or community.] [Inserted by Act X of 1983, section 21 and 22.]](2)Offence committed in place of worship etc. - Whoever commits an offence specified in sub-section (1) in any place of worship or in any assembly engaged in the performance of religious worship or religious ceremonies, shall be punished with imprisonment [which shall not be less than five years but may extend to ten years and shall also be liable of fine.] [Substituted by Act XII of 1980, section 5.]
