Section 2(a) in The Jammu and Kashmir Prevention and Suppression of Sabotages Act, 1965
(a)"Sabotage" means wilfully doing of an act by using an explosive or an incendiary substance which causes or is likely to cause death or bodily injury or damage to or destruction of any building, vehicle, machinery, road, bridge, culvert, causeway, an aerodrome or any other property;
