Section 30 in The Jammu And Kashmir Public Security Act, 2003
30. Acts intended or likely to outrage the religious feelings of any of the people
Whoever, with intent to outrage the religious feelings of any section of the subjects of the State or with the knowledge that he is likely so to do, by words, whether spoken or written, or by signs or by visible or audible representations, or otherwise insults or attempts to insult the religion or the religious beliefs of that section shall be punishable with rigorous imprisonment which may extend to two years, or with fine, or with both.
