| 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 | 8 |
| Chapter Title | Sub-Chapter | Legislated by |
| Of Offence Against The Public Tranquillity | - | Parliament of India |
Section 155. Liability of person for whose benefit riot is committed
| Offence Description | Punishment provided | Cognizable/Non-Cognizable |
|---|---|---|
| Person for whose benefit or on whose behalf a riot takes place not using all lawful means to prevent it. | Fine. | Non-cognisable |
| Bailable/Non-Bailable | Trial Court Details | Compoundable/Non-Compoundable |
| Bailable | Any Magistrate | Non-Compoundable |
| Compoundable by Whom | Concerned Ministry | Concerned Department |
| Non-Compoundable | Ministry of Home Affairs | Department of Internal Security |
