| 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 | 10 |
| Chapter Title | Sub-Chapter | Legislated by |
| Of Contempts Of The lawful Authority Of Public Servants | - | Parliament of India |
Whoever in any manner intentionally prevents the serving on himself, or on any other person, of any summons, notice or order proceeding from any public servant legally competent, as such public servant, to issue such summons, notice or order,
or intentionally prevents the lawful affixing to any place of any such summons, notice or order,
or intentionally removes any such summons, notice or order from any place to which it is lawfully affixed,
or intentionally prevents the lawful making of any proclamation, under the authority of any public servant legally competent, as such public servant, to direct such proclamation to be made,
shall be punished with simple imprisonment for a term which may extend to one month, or with fine which may extend to five hundred rupees, or with both;
or, if the summons, notice, order or proclamation is to attend in person or by agent, or 1[to produce a document or electronic record in a Court of Justice] with simple imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.
______________________________
1. Subs. by Act 21 of 2000, s. 91 and the First Sch., for “to produce a document in a Court of Justice” (w.e.f. 17-10-2000).
| Offence Description | Punishment provided | Cognizable/Non-Cognizable |
|---|---|---|
|
Preventing the service or the affixing of any summons of notice, or the removal of it when it has been affixed, or preventing a proclamation. If summons etc., require attendance in person, etc., in a Court of Justice. |
Simple imprisonment for 1 month, or fine of 500 rupees, or both. Simple imprisonment for 6 month, or fine of 1000 rupees, or both. |
Non-cognisable
Non-cognisable |
| Bailable/Non-Bailable | Trial Court Details | Compoundable/Non-Compoundable |
|
Bailable
Bailable |
Any Magistrate
Any Magistrate |
Non-Compoundable |
| Compoundable by Whom | Concerned Ministry | Concerned Department |
| Non-Compoundable | Ministry of Home Affairs | Department of Internal Security |
