Whoever voluntarily obstructs any public servant in the discharge of his public functions, shall be punished with imprisonment of either description 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-Imprisonment for 3 months, or fine of 500 rupees, or both-Non-cognizable-Bailable-Triable by any Magistrate-Non-compoundable.
State Amendment
Andhra Pradesh
Offence under section 186 is cognizable.
[Vide A.P.G.O. Ms. No. 732, dated 5th December, 1991]
