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	17
Chapter Title	Sub-Chapter	Legislated by
Of Offence Against Property	-	Parliament of India

Whoever commits mischief by fire or any explosive substance, intending to cause, or knowing it to be likely that he will thereby cause, the destruction of any building which is ordinarily used as a place of worship or as a human dwelling or as a place for the custody of property, shall be punished with ¹[imprisonment for life], or with imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine.

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1. Subs. by Act 26 of 1955, s. 117 and the Sch., for “transportation for life” (w.e.f. 1-1-1956).

Offence Description	Punishment provided	Cognizable/Non-Cognizable
Mischief by fire or explosive substance with intent to destroy a house, etc.	Mischief by fire or explosive substance with intent to destroy a house, etc. Imprisonment for life, or imprisonment for 10 years, and fine	Cognizable
Bailable/Non-Bailable	Trial Court Details	Compoundable/Non-Compoundable
Non-Bailable	Court of Session.	Non-Compoundable
Compoundable by Whom	Concerned Ministry	Concerned Department
Non-Compoundable	Ministry of Home Affairs	Department of Internal Security