Section 447A in The Jammu and Kashmir State Ranbir Penal Code, 1989
447A. [ Criminal trespass of public premises. [Section 447-A inserted by Act XXIV of 1988, section 3.]
- Whoever commits criminal trespass of public premises shall be punished with imprisonment of either description for a term which may extend to one year but shall not be less than three months, or with fine which may extend to five thousand rupees, or with both.]
