| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Criminal Laws | Indian Penal Code | 1860 |
| Act Number | Enactment Date | Chapter Number |
| 45 | 06.10.1860 | 6 |
| Chapter Title | Sub-Chapter | Legislated by |
| Of Offence Against The State | - | Parliament of India |
Whoever commits depredation, or makes preparations to commit depredation, on the territories of any Power in alliance or at peace with the 1[Government of India], shall be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine and to forfeiture of any property used or intended to be used in committing such depredation, or acquired by such depredation.
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1. Subs. by the A. O. 1950, for “Queen”.
| Offence Description | Punishment provided | Cognizable/Non-Cognizable |
|---|---|---|
| Committing depredation on the territories of any power in alliance or at peace with the Government of India. | Imprisonment for 7 years and fine, and forfeiture of certain of property. | Cognisable |
| Bailable/Non-Bailable | Trial Court Details | Compoundable/Non-Compoundable |
| Non-bailable | Court of Session | Non-Compoundable |
| Compoundable by Whom | Concerned Ministry | Concerned Department |
| Non-Compoundable | Ministry of Home Affairs | Department of Internal Security |
