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.
CLASSIFICATION OF OFFENCE
Punishment-Simple imprisonment for 3 months, or fine of 500 rupees, or both-Non-cognizable-Bailable-Triable by 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.
