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, knowing that, by an order promulgated by a public servant lawfully empowered to promulgate such order, he is directed to abstain from a certain act, or to take certain order with certain property in his possession or under his management, disobeys such direction,

shall, if such disobedience causes to tender to cause obstruction, annoyance or injury, or risk of obstruction, annoyance of injury, to any persons lawfully employed, be punished with simple imprisonment for a term which may extend to one month or with fine which may extend to two hundred rupees, or with both;

and if such disobedience causes or trends to cause danger to human life, health or safety, or causes or tends to cause a riot or affray, shall be punished with imprisonment of either description for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.

Offence Description	Punishment provided	Cognizable/Non-Cognizable
Disobedience to an order lawfully promulgated by a public servant, if such disobedience causes obstruction, annoyance or injury to persons lawfully employed. If such disobedience causes danger to human life, health or safety, etc.	Simple imprisonment for 1 month, or fine of 200 rupees, or both. Imprisonment for 6 months, or fine of 1000 rupees, or both	Cognizable Ditto
Bailable/Non-Bailable	Trial Court Details	Compoundable/Non-Compoundable
Bailable Ditto	Any Magistrate Ditto	Non-Compoundable
Compoundable by Whom	Concerned Ministry	Concerned Department
Non-Compoundable	Ministry of Home Affairs	Department of Internal Security