Section 27 in The Jammu And Kashmir Public Security Act, 2003
27. Tempering with public servant
Whoever induces or attempts to induce any public servant to fail in his duty as such servant shall be punishable with imprisonment for a term which may extend to one year, or with fine, or with both.Explanation.-For the purposes of this section a public servant denotes a public servant as defined in this Act, a servant of a local authority, a village Chowkidar and an employee of a public utility service which means-(i)any postal, telegraph or telephone service; or(ii)any industry, business or undertaking which supplies light or water to the public; or(iii)any system of public conservancy or sanitation.
