| 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 | 14 |
| Chapter Title | Sub-Chapter | Legislated by |
| Of Offences Affecting the Public Health, Safety, Convenience, Decency and morals | - | Parliament of India |
Whoever does, with any poisonous substance, any act in a manner so rash or negligent as to endanger human life, or to be likely to cause hurt or injury to any person,
or knowingly or negligently omits to take such order with any poisonous substance in his possession as is sufficient to guard against any probable danger to human life from such poisonous substance,
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 |
|---|---|---|
| Bailable/Non-Bailable | Trial Court Details | Compoundable/Non-Compoundable |
| Non-Compoundable | ||
| Compoundable by Whom | Concerned Ministry | Concerned Department |
| Non-Compoundable | Ministry of Home Affairs | Department of Internal Security |
