Section 436A in The Jammu and Kashmir State Ranbir Penal Code, 1989
436A. [ Mischief by felling, cutting, or otherwise damaging, destroying wholly or partially fruit-trees. [Section 436-A added by Act XX of 1965.]
- Whoever commits mischief by felling, cutting or otherwise damaging or destroying wholly or partially fruit-trees and other by causes loss or damage to the amount of five hundred rupees or upwards shall be punished with imprisonment of either description for a term which may extend to five years and shall also be liable to fine.]
