| 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 refuses to bind himself by an oath 1[or affirmation] to state the truth, when required so to bind himself by a public servant legally competent to require that he shall so bind himself, shall be punished 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.
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1. Ins. by Act 10 of 1873, s. 15.
| Offence Description | Punishment provided | Cognizable/Non-Cognizable |
|---|---|---|
| Refusing oath when duly required to take oath by a public servant. | Simple imprisonment for 6 months, or fine of 1000 rupees, or both. | Non-cognisable |
| Bailable/Non-Bailable | Trial Court Details | Compoundable/Non-Compoundable |
| Bailable | The Court in which the offence is committed subject to the provisions of Chapter XXVI; or, if not committed in a Court, any Magistrate. | Non-Compoundable |
| Compoundable by Whom | Concerned Ministry | Concerned Department |
| Non-Compoundable | Ministry of Home Affairs | Department of Internal Security |
