Section 2(b) in The Jammu And Kashmir Criminal Law (Amendment) Act, 1983
(b)'unlawful activity' in relation to an individual or association means any action taken by such individual or association (whether by committing an act or by words, either spoken or written, or by signs or by visible representation or otherwise),—(i)which is punishable under section 153-A or section 153-B of the State Ranbir Penal Code or which is intended to encourage or which encourages or aids or incites any person or persons to undertake any such activity; or(ii)which is intended, or which is part of scheme intended, to threaten or likely to threaten or disrupt, or likely to disrupt harmony between different religious, racial language or regional group or caste or community; or(iii)which is intended or which is part of a scheme intended, to propagate hatred or hostility against any religious, racial, language or regional group; or(iv)which is for any reason whatsoever, intended, or which is part of a scheme intended, to cause or likely to cause fear or alarm of feeling of insecurity amongst members of different religious, racial, language or regional groups, or caste or community; or(v)which interferes or has for its object interference with the public administration or the maintenance of supplies and services essential to the life of the community or the administration of the law or the maintenance of law and order or that which constitutes a danger to the public peace;
