Section 218 — Resistance to taking of property by lawful authority of a public servant.

Bharatiya Nyaya Sanhita, 2023
Whoever offers any resistance to the taking of any property by the lawful authority of any public servant, knowing or having reason to believe that he is such public servant, shall be punished with imprisonment of either description for a term which may extend to six months, or with fine which may extend to ten thousand rupees, or with both.

Official Hindi (PDF) ↗

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