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	4
Chapter Title	Sub-Chapter	Legislated by
General Exceptions	-	Parliament of India

There is no right of private defence against an act which does not reasonable cause the apprehension of death or of grievous hurt, if done, or attempted to be done, by a public servant acting in good faith under colour of his office, though that act, may not be strictly justifiable by law.

There is no right of private defence against an act which does not reasonable cause the apprehension of death or of grievous hurt, if done, or attempted to be done, by the direction of a public servant acting in good faith under colour of his office, though that direction may not be strictly justifiable by law.

There is no right of private defence in cases in which there is time to have recourse to the protection of the public authorities.

Extent to which the right may be exercised The right to private defence in no case extends to the inflicting of more harm that it is necessary to inflict for the purpose of defence.

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