| 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 sign any statement made by him, when required to sign that statement by a public servant legally competent to require that he shall sign that statement, shall be punished with simple imprisonment for a term which may extend to three months, or with fine which may extend to five hundred rupees, or with both.
| Offence Description |
Punishment provided |
Cognizable/Non-Cognizable |
| Refusing to sign a statement made to a public servant when legally required to do so. |
Simple imprisonment for 3 months, or fine of 500 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 |
