Acts › Bharatiya Nyaya Sanhita, 2023Bharatiya Nyaya Sanhita, 2023 358 sections.
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Open in Lexace · Ask the AI Section 1 — Short title, commencement and application. Section 2 — Definitions. Section 3 — General explanations. Section 4 — Punishments. Section 5 — Commutation of sentence. Section 6 — Fractions of terms of punishment. Section 7 — Sentence may be (in certain cases of imprisonment) wholly or partly rigorous or simple. Section 8 — Amount of fine, liability in default of payment of fine, etc. Section 9 — Limit of punishment of offence made up of several offences. Section 10 — Punishment of person guilty of one of several offences, judgment stating that it is doubtful of which. Section 11 — Solitary confinement. Section 12 — Limit of solitary confinement. Section 13 — Enhanced punishment for certain offences after previous conviction. Section 14 — Act done by a person bound, or by mistake of fact believing himself bound, by law. Section 15 — Act of Judge when acting judicially. Section 16 — Act done pursuant to judgment or order of Court. Section 17 — Act done by a person justified, or by mistake of fact believing himself justified, by law. Section 18 — Accident in doing a lawful act. Section 19 — Act likely to cause harm, but done without criminal intent, and to prevent other harm. Section 20 — Act of a child under seven years of age. Section 21 — Act of a child above seven and under twelve years of age of immature understanding. Section 22 — Act of a person of unsound mind. Section 23 — Act of a person incapable of judgment by reason of intoxication caused against his will. Section 24 — Offence requiring a particular intent or knowledge committed by one who is intoxicated. Section 25 — Act not intended and not known to be likely to cause death or grievous hurt, done by consent. Section 26 — Act not intended to cause death, done by consent in good faith for person's benefit. Section 27 — Act done in good faith for benefit of child or person of unsound mind, by, or by consent of guardian. Section 28 — Consent known to be given under fear or misconception. Section 29 — Exclusion of acts which are offences independently of harm caused. Section 30 — Act done in good faith for benefit of a person without consent. Section 31 — Communication made in good faith. Section 32 — Act to which a person is compelled by threats. Section 33 — Act causing slight harm. Section 34 — Things done in private defence. Section 35 — Right of private defence of body and of property. Section 36 — Right of private defence against act of a person of unsound mind, etc. Section 37 — Acts against which there is no right of private defence. Section 38 — When right of private defence of body extends to causing death. Section 39 — When such right extends to causing any harm other than death. Section 40 — Commencement and continuance of right of private defence of body. Section 41 — When right of private defence of property extends to causing death. Section 42 — When such right extends to causing any harm other than death. Section 43 — Commencement and continuance of right of private defence of property. Section 44 — Right of private defence against deadly assault when there is risk of harm to innocent person. Section 45 — Abetment of a thing. Section 46 — Abettor. Section 47 — Abetment in India of offences outside India. Section 48 — Abetment outside India for offence in India. Section 49 — Punishment of abetment if act abetted is committed in consequence and where no express provision is made for its punishment. Section 50 — Punishment of abetment if person abetted does act with different intention from that of abettor. Section 51 — Liability of abettor when one act abetted and different act done. Section 52 — Abettor when liable to cumulative punishment for act abetted and for act done. Section 53 — Liability of abettor for an effect caused by act abetted different from that intended by abettor. Section 54 — Abettor present when offence is committed. Section 55 — Abetment of offence punishable with death or imprisonment for life. Section 56 — Abetment of offence punishable with imprisonment. Section 57 — Abetting commission of offence by public or by more than ten persons. Section 58 — Concealing design to commit offence punishable with death or imprisonment for life. Section 59 — Public servant concealing design to commit offence which it is his duty to prevent. Section 60 — Concealing design to commit offence punishable with imprisonment. Section 61 — Criminal conspiracy. Section 62 — Punishment for attempting to commit offences punishable with imprisonment for life or other imprisonment. Section 63 — Rape. Section 64 — Punishment for rape. Section 65 — Punishment for rape in certain cases. Section 66 — Punishment for causing death or resulting in persistent vegetative state of victim. Section 67 — Sexual intercourse by husband upon his wife during separation. Section 68 — Sexual intercourse by a person in authority. Section 69 — Sexual intercourse by employing deceitful means, etc. Section 70 — Gang rape. Section 71 — Punishment for repeat offenders. Section 72 — Disclosure of identity of victim of certain offences, etc. Section 73 — Printing or publishing any matter relating to Court proceedings without permission. Section 74 — Assault or use of criminal force to woman with intent to outrage her modesty. Section 75 — Sexual harassment. Section 76 — Assault or use of criminal force to woman with intent to disrobe. Section 77 — Voyeurism. Section 78 — Stalking. Section 79 — Word, gesture or act intended to insult modesty of a woman. Section 80 — Dowry death. Section 81 — Cohabitation caused by man deceitfully inducing belief of lawful marriage. Section 82 — Marrying again during lifetime of husband or wife. Section 83 — Marriage ceremony fraudulently gone through without lawful marriage. Section 84 — Enticing or taking away or detaining with criminal intent a married woman. Section 85 — Husband or relative of husband of a woman subjecting her to cruelty. Section 86 — Cruelty defined. Section 87 — Kidnapping, abducting or inducing woman to compel her marriage, etc. Section 88 — Causing miscarriage. Section 89 — Causing miscarriage without woman's consent. Section 90 — Death caused by act done with intent to cause miscarriage. Section 91 — Act done with intent to prevent child being born alive or to cause to die after birth. Section 92 — Causing death of quick unborn child by act amounting to culpable homicide. Section 93 — Exposure and abandonment of child under twelve years of age, by parent or person having care of it. Section 94 — Concealment of birth by secret disposal of dead body. Section 95 — Hiring, employing or engaging a child to commit an offence. Section 96 — Procuration of child. Section 97 — Kidnapping or abducting child under ten years of age with intent to steal from its person. Section 98 — Selling child for purposes of prostitution, etc. Section 99 — Buying child for purposes of prostitution, etc. Section 100 — Culpable homicide. Section 101 — Murder. Section 102 — Culpable homicide by causing death of person other than person whose death was intended. Section 103 — Punishment for murder. Section 104 — Punishment for murder by life-convict. Section 105 — Punishment for culpable homicide not amounting to murder. Section 106 — Causing death by negligence. Section 107 — Abetment of suicide of child or person of unsound mind. Section 108 — Abetment of suicide. Section 109 — Attempt to murder. Section 110 — Attempt to commit culpable homicide. Section 111 — Organised crime. Section 112 — Petty organised crime. Section 113 — Terrorist act. Section 114 — Hurt. Section 115 — Voluntarily causing hurt. Section 116 — Grievous hurt. Section 117 — Voluntarily causing grievous hurt. Section 118 — Voluntarily causing hurt or grievous hurt by dangerous weapons or means. Section 119 — Voluntarily causing hurt or grievous hurt to extort property, or to constrain to an illegal act. Section 120 — Voluntarily causing hurt or grievous hurt to extort confession, or to compel restoration of property. Section 121 — Voluntarily causing hurt or grievous hurt to deter public servant from his duty. Section 122 — Voluntarily causing hurt or grievous hurt on provocation. Section 123 — Causing hurt by means of poison, etc., with intent to commit an offence. Section 124 — Voluntarily causing grievous hurt by use of acid, etc. Section 125 — Act endangering life or personal safety of others. Section 126 — Wrongful restraint. Section 127 — Wrongful confinement. Section 128 — Force. Section 129 — Criminal force. Section 130 — Assault. Section 131 — Punishment for assault or criminal force otherwise than on grave provocation. Section 132 — Assault or criminal force to deter public servant from discharge of his duty. Section 133 — Assault or criminal force with intent to dishonour person, otherwise than on grave provocation. Section 134 — Assault or criminal force in attempt to commit theft of property carried by a person. Section 135 — Assault or criminal force in attempt to wrongfully confine a person. Section 136 — Assault or criminal force on grave provocation. Section 137 — Kidnapping. Section 138 — Abduction. Section 139 — Kidnapping or maiming a child for purposes of begging. Section 140 — Kidnapping or abducting in order to murder or for ransom, etc. Section 141 — Importation of girl or boy from foreign country. Section 142 — Wrongfully concealing or keeping in confinement, kidnapped or abducted person. Section 143 — Trafficking of person. Section 144 — Exploitation of a trafficked person. Section 145 — Habitual dealing in slaves. Section 146 — Unlawful compulsory labour. Section 147 — Waging, or attempting to wage war, or abetting waging of war, against Government of India. Section 148 — Conspiracy to commit offences punishable by section 147. Section 149 — Collecting arms, etc., with intention of waging war against Government of India. Section 150 — Concealing with intent to facilitate design to wage war. Section 151 — Assaulting President, Governor, etc., with intent to compel or restrain exercise of any lawful power. Section 152 — Act endangering sovereignty, unity and integrity of India. Section 153 — Waging war against Government of any foreign State at peace with Government of India. Section 154 — Committing depredation on territories of foreign State at peace with Government of India. Section 155 — Receiving property taken by war or depredation mentioned in sections 153 and 154. Section 156 — Public servant voluntarily allowing prisoner of State or war to escape. Section 157 — Public servant negligently suffering such prisoner to escape. Section 158 — Aiding escape of, rescuing or harbouring such prisoner. Section 159 — Abetting mutiny, or attempting to seduce a soldier, sailor or airman from his duty. Section 160 — Abetment of mutiny, if mutiny is committed in consequence thereof. Section 161 — Abetment of assault by soldier, sailor or airman on his superior officer, when in execution of his office. Section 162 — Abetment of such assault, if assault committed. Section 163 — Abetment of desertion of soldier, sailor or airman. Section 164 — Harbouring deserter. Section 165 — Deserter concealed on board merchant vessel through negligence of master. Section 166 — Abetment of act of insubordination by soldier, sailor or airman. Section 167 — Persons subject to certain Acts. Section 168 — Wearing garb or carrying token used by soldier, sailor or airman. Section 169 — Candidate, electoral right defined. Section 170 — Bribery. Section 171 — Undue influence at elections. Section 172 — Personation at elections. Section 173 — Punishment for bribery. Section 174 — Punishment for undue influence or personation at an election. Section 175 — False statement in connection with an election. Section 176 — Illegal payments in connection with an election. Section 177 — Failure to keep election accounts. Section 178 — Counterfeiting coin, Government stamps, currency-notes or bank-notes. Section 179 — Using as genuine, forged or counterfeit coin, Government stamp, currency-notes or bank-notes. Section 180 — Possession of forged or counterfeit coin, Government stamp, currency-notes or bank-notes. Section 181 — Making or possessing instruments or materials for forging or counterfeiting coin, Government stamp, currency-notes or bank-notes. Section 182 — Making or using documents resembling currency-notes or bank-notes. Section 183 — Effacing writing from substance bearing Government stamp, or removing from document a stamp used for it, with intent to cause loss to Government. Section 184 — Using Government stamp known to have been before used. Section 185 — Erasure of mark denoting that stamp has been used. Section 186 — Prohibition of fictitious stamps. Section 187 — Person employed in mint causing coin to be of different weight or composition from that fixed by law. Section 188 — Unlawfully taking coining instrument from mint. Section 189 — Unlawful assembly. Section 190 — Every member of unlawful assembly guilty of offence committed in prosecution of common object. Section 191 — Rioting. Section 192 — Wantonly giving provocation with intent to cause riot-if rioting be committed; if not committed. Section 193 — Liability of owner, occupier, etc., of land on which an unlawful assembly or riot takes place. Section 194 — Affray. Section 195 — Assaulting or obstructing public servant when suppressing riot, etc. Section 196 — Promoting enmity between different groups on grounds of religion, race, place of birth, residence, language, etc., and doing acts prejudicial to maintenance of harmony. Section 197 — Imputations, assertions prejudicial to national integration. Section 198 — Public servant disobeying law, with intent to cause injury to any person. Section 199 — Public servant disobeying direction under law. Section 200 — Punishment for non-treatment of victim. Section 201 — Public servant framing an incorrect document with intent to cause injury. Section 202 — Public servant unlawfully engaging in trade. Section 203 — Public servant unlawfully buying or bidding for property. Section 204 — Personating a public servant. Section 205 — Wearing garb or carrying token used by public servant with fraudulent intent. Section 206 — Absconding to avoid service of summons or other proceeding. Section 207 — Preventing service of summons or other proceeding, or preventing publication thereof. Section 208 — Non-attendance in obedience to an order from public servant. Section 209 — Non-appearance in response to a proclamation under section 84 of Bharatiya Nagarik Suraksha Sanhita, 2023. Section 210 — Omission to produce document or electronic record to public servant by person legally bound to produce it Section 211 — Omission to give notice or information to public servant by person legally bound to give it. Section 212 — Furnishing false information. Section 213 — Refusing oath or affirmation when duly required by public servant to make it. Section 214 — Refusing to answer public servant authorised to question. Section 215 — Refusing to sign statement. Section 216 — False statement on oath or affirmation to public servant or person authorised to administer an oath or affirmation. Section 217 — False information, with intent to cause public servant to use his lawful power to injury of another person. Section 218 — Resistance to taking of property by lawful authority of a public servant. Section 219 — Obstructing sale of property offered for sale by authority of public servant. Section 220 — Illegal purchase or bid for property offered for sale by authority of public servant. Section 221 — Obstructing public servant in discharge of public functions. Section 222 — Omission to assist public servant when bound by law to give assistance. Section 223 — Disobedience to order duly promulgated by public servant. Section 224 — Threat of injury to public servant. Section 225 — Threat of injury to induce person to refrain from applying for protection to public servant. Section 226 — Attempt to commit suicide to compel or restrain exercise of lawful power. Section 227 — Giving false evidence. Section 228 — Fabricating false evidence. Section 229 — Punishment for false evidence. Section 230 — Giving or fabricating false evidence with intent to procure conviction of capital offence. Section 231 — Giving or fabricating false evidence with intent to procure conviction of offence punishable with imprisonment for life or imprisonment. Section 232 — Threatening any person to give false evidence. Section 233 — Using evidence known to be false. Section 234 — Issuing or signing false certificate. Section 235 — Using as true a certificate known to be false. Section 236 — False statement made in declaration which is by law receivable as evidence. Section 237 — Using as true such declaration knowing it to be false. Section 238 — Causing disappearance of evidence of offence, or giving false information to screen offender. Section 239 — Intentional omission to give information of offence by person bound to inform. Section 240 — Giving false information respecting an offence committed. Section 241 — Destruction of document or electronic record to prevent its production as evidence. Section 242 — False personation for purpose of act or proceeding in suit or prosecution. Section 243 — Fraudulent removal or concealment of property to prevent its seizure as forfeited or in execution. Section 244 — Fraudulent claim to property to prevent its seizure as forfeited or in execution. Section 245 — Fraudulently suffering decree for sum not due. Section 246 — Dishonestly making false claim in Court. Section 247 — Fraudulently obtaining decree for sum not due. Section 248 — False charge of offence made with intent to injure. Section 249 — Harbouring offender. Section 250 — Taking gift, etc., to screen an offender from punishment. Section 251 — Offering gift or restoration of property in consideration of screening offender. Section 252 — Taking gift to help to recover stolen property, etc. Section 253 — Harbouring offender who has escaped from custody or whose apprehension has been ordered. Section 254 — Penalty for harbouring robbers or dacoits. Section 255 — Public servant disobeying direction of law with intent to save person from punishment or property from forfeiture. Section 256 — Public servant framing incorrect record or writing with intent to save person from punishment or property from forfeiture. Section 257 — Public servant in judicial proceeding corruptly making report, etc., contrary to law. Section 258 — Commitment for trial or confinement by person having authority who knows that he is acting contrary to law Section 259 — Intentional omission to apprehend on part of public servant bound to apprehend. Section 260 — Intentional omission to apprehend on part of public servant bound to apprehend person under sentence or lawfully committed. Section 261 — Escape from confinement or custody negligently suffered by public servant. Section 262 — Resistance or obstruction by a person to his lawful apprehension. Section 263 — Resistance or obstruction to lawful apprehension of another person. Section 264 — Omission to apprehend, or sufferance of escape, on part of public servant, in cases not otherwise provided for Section 265 — Resistance or obstruction to lawful apprehension or escape or rescue in cases not otherwise provided for. Section 266 — Violation of condition of remission of punishment. Section 267 — Intentional insult or interruption to public servant sitting in judicial proceeding. Section 268 — Personation of assessor. Section 269 — Failure by person released on bail bond or bond to appear in Court. Section 270 — Public nuisance. Section 271 — Negligent act likely to spread infection of disease dangerous to life. Section 272 — Malignant act likely to spread infection of disease dangerous to life. Section 273 — Disobedience to quarantine rule. Section 274 — Adulteration of food or drink intended for sale. Section 275 — Sale of noxious food or drink. Section 276 — Adulteration of drugs. Section 277 — Sale of adulterated drugs. Section 278 — Sale of drug as a different drug or preparation. Section 279 — Fouling water of public spring or reservoir. Section 280 — Making atmosphere noxious to health. Section 281 — Rash driving or riding on a public way. Section 282 — Rash navigation of vessel. Section 283 — Exhibition of false light, mark or buoy. Section 284 — Conveying person by water for hire in unsafe or overloaded vessel. Section 285 — Danger or obstruction in public way or line of navigation. Section 286 — Negligent conduct with respect to poisonous substance. Section 287 — Negligent conduct with respect to fire or combustible matter. Section 288 — Negligent conduct with respect to explosive substance. Section 289 — Negligent conduct with respect to machinery. Section 290 — Negligent conduct with respect to pulling down, repairing or constructing buildings, etc. Section 291 — Negligent conduct with respect to animal. Section 292 — Punishment for public nuisance in cases not otherwise provided for. Section 293 — Continuance of nuisance after injunction to discontinue. Section 294 — Sale, etc., of obscene books, etc. Section 295 — Sale, etc., of obscene objects to child. Section 296 — Obscene acts and songs. Section 297 — Keeping lottery office. Section 298 — Injuring or defiling place of worship with intent to insult religion of any class. Section 299 — Deliberate and malicious acts, intended to outrage religious feelings of any class by insulting its religion or religious beliefs. Section 300 — Disturbing religious assembly. Section 301 — Trespassing on burial places, etc. Section 302 — Uttering words, etc., with deliberate intent to wound religious feelings of any person. Section 303 — Theft. Section 304 — Snatching. Section 305 — Theft in a dwelling house, or means of transportation or place of worship, etc. Section 306 — Theft by clerk or servant of property in possession of master. Section 307 — Theft after preparation made for causing death, hurt or restraint in order to committing of theft. Section 308 — Extortion. Section 309 — Robbery. Section 310 — Dacoity. Section 311 — Robbery, or dacoity, with attempt to cause death or grievous hurt. Section 312 — Attempt to commit robbery or dacoity when armed with deadly weapon. Section 313 — Punishment for belonging to gang of robbers, etc. Section 314 — Dishonest misappropriation of property. Section 315 — Dishonest misappropriation of property possessed by deceased person at the time of his death. Section 316 — Criminal breach of trust. Section 317 — Stolen property. Section 318 — Cheating. Section 319 — Cheating by personation. Section 320 — Dishonest or fraudulent removal or concealment of property to prevent distribution among creditors. Section 321 — Dishonestly or fraudulently preventing debt being available for creditors. Section 322 — Dishonest or fraudulent execution of deed of transfer containing false statement of consideration. Section 323 — Dishonest or fraudulent removal or concealment of property. Section 324 — Mischief. Section 325 — Mischief by killing or maiming animal. Section 326 — Mischief by injury, inundation, fire or explosive substance, etc. Section 327 — Mischief with intent to destroy or make unsafe a rail, aircraft, decked vessel or one of twenty tons burden. Section 328 — Punishment for intentionally running vessel aground or ashore with intent to commit theft, etc. Section 329 — Criminal trespass and house-trespass. Section 330 — House-trespass and hous-ebreaking. Section 331 — Punishment for house-trespass or house-breaking. Section 332 — House-trespass in order to commit offence. Section 333 — House-trespass after preparation for hurt, assault or wrongful restraint. Section 334 — Dishonestly breaking open receptacle containing property. Section 335 — Making a false document. Section 336 — Forgery. Section 337 — Forgery of record of Court or of public register, etc. Section 338 — Forgery of valuable security, will, etc. Section 339 — Having possession of document described in section 337 or section 338, knowing it to be forged and intending to use it as genuine. Section 340 — Forged document or electronic record and using it as genuine. Section 341 — Making or possessing counterfeit seal, etc., with intent to commit forgery punishable under section 338. Section 342 — Counterfeiting device or mark used for authenticating documents described in section 338, or possessing counterfeit marked material. Section 343 — Fraudulent cancellation, destruction, etc., of will, authority to adopt, or valuable security. Section 344 — Falsification of accounts. Section 345 — Property mark. Section 346 — Tampering with property mark with intent to cause injury. Section 347 — Counterfeiting a property mark. Section 348 — Making or possession of any instrument for counterfeiting a property mark. Section 349 — Selling goods marked with a counterfeit property mark. Section 350 — Making a false mark upon any receptacle containing goods. Section 351 — Criminal intimidation. Section 352 — Intentional insult with intent to provoke breach of peace. Section 353 — Statements conducing to public mischief. Section 354 — Act caused by inducing person to believe that he will be rendered an object of Divine displeasure. Section 355 — Misconduct in public by a drunken person. Section 356 — Defamation. Section 357 — Breach of contract to attend on and supply wants of helpless person. Section 358 — Repeal and savings. Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. 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