Acts › Bharatiya Nagarik Suraksha Sanhita, 2023Bharatiya Nagarik Suraksha Sanhita, 2023 531 sections.
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Open in Lexace · Ask the AI Section 1 — Short title, extent and commencement. Section 2 — Definitions. Section 3 — Construction of references. Section 4 — Trial of offences under Bharatiya Nyaya Sanhita, 2023 and other laws. Section 5 — Saving. Section 6 — Classes of Criminal Courts. Section 7 — Territorial divisions. Section 8 — Court of Session. Section 9 — Courts of Judicial Magistrates. Section 10 — Chief Judicial Magistrate and Additional Chief Judicial Magistrate, etc. Section 11 — Special Judicial Magistrates. Section 12 — Local Jurisdiction of Judicial Magistrates. Section 13 — Subordination of Judicial Magistrates. Section 14 — Executive Magistrates. Section 15 — Special Executive Magistrates. Section 16 — Local Jurisdiction of Executive. Section 17 — Subordination of Executive Magistrates. Section 18 — Public Prosecutors. Section 19 — Assistant Public Prosecutors. Section 20 — Directorate of Prosecution. Section 21 — Courts by which offences are triable. Section 22 — Sentences which High Courts and Sessions Judges may pass. Section 23 — Sentences which Magistrates may pass. Section 24 — Sentence of imprisonment in default of fine. Section 25 — Sentence in cases of conviction of several offences at one trial. Section 26 — Mode of conferring powers. Section 27 — Powers of officers appointed. Section 28 — Withdrawal of powers. Section 29 — Powers of Judges and Magistrates exercisable by their successors-in-office. Section 30 — Powers of superior officers of police. Section 31 — Public when to assist Magistrates and police. Section 32 — Aid to person, other than police officer, executing warrant. Section 33 — Public to give information of certain offences. Section 34 — Duty of officers employed in connection with affairs of a village to make certain report. Section 35 — When police may arrest without warrant. Section 36 — Procedure of arrest and duties of officer making arrest. Section 37 — Designated police officer. Section 38 — Right of arrested person to meet an advocate of his choice during interrogation. Section 39 — Arrest on refusal to give name and residence. Section 40 — Arrest by private person and procedure on such arrest. Section 41 — Arrest by Magistrate. Section 42 — Protection of members of Armed Forces from arrest. Section 43 — Arrest how made. Section 44 — Search of place entered by person sought to be arrested. Section 45 — Pursuit of offenders into other jurisdictions. Section 46 — No unnecessary restraint. Section 47 — Person arrested to be informed of grounds of arrest and of right to bail. Section 48 — Obligation of person making arrest to inform about arrest, etc., to relative or friend. Section 49 — Search of arrested person. Section 50 — Power to seize offensive weapons. Section 51 — Examination of accused by medical practitioner at request of police officer. Section 52 — Examination of person accused of rape by medical practitioner. Section 53 — Examination of arrested person by medical officer. Section 54 — Identification of person arrested. Section 55 — Procedure when police officer deputes subordinate to arrest without warrant. Section 56 — Health and safety of arrested person. Section 57 — Person arrested to be taken before Magistrate or officer in charge of police station. Section 58 — Person arrested not to be detained more than twenty-four hours. Section 59 — Police to report apprehensions. Section 60 — Discharge of person apprehended. Section 61 — Power, on escape, to pursue and retake. Section 62 — Arrest to be made strictly according to Sanhita. Section 63 — Form of summons. Section 64 — Summons how served. Section 65 — Service of summons on corporate bodies, firms, and societies. Section 66 — Service when persons summoned cannot be found. Section 67 — Procedure when service cannot be effected as before provided. Section 68 — Service on Government servant. Section 69 — Service of summons outside local limits. Section 70 — Proof of service in such cases and when serving officer not present. Section 71 — Service of summons on witness. Section 72 — Form of warrant of arrest and duration. Section 73 — Power to direct security to be taken. Section 74 — Warrants to whom directed. Section 75 — Warrant may be directed to any person. Section 76 — Warrant directed to police officer. Section 77 — Notification of substance of warrant. Section 78 — Person arrested to be brought before Court without delay. Section 79 — Where warrant may be executed. Section 80 — Warrant forwarded for execution outside jurisdiction. Section 81 — Warrant directed to police officer for execution outside jurisdiction. Section 82 — Procedure on arrest of person against whom warrant issued. Section 83 — Procedure by Magistrate before whom such person arrested is brought. Section 84 — Proclamation for person absconding. Section 85 — Attachment of property of person absconding. Section 86 — Identification and attachment of property of proclaimed person. Section 87 — Claims and objections to attachment. Section 88 — Release, sale and restoration of attached property. Section 89 — Appeal from order rejecting application for restoration of attached property. Section 90 — Issue of warrant in lieu of, or in addition to, summons. Section 91 — Power to take bond or bail bond for appearance. Section 92 — Arrest on breach of bond or bail bond for appearance. Section 93 — Provisions of this Chapter generally applicable to summons and warrants of arrest. Section 94 — Summons to produce document or other thing. Section 95 — Procedure as to letters. Section 96 — When search-warrant may be issued. Section 97 — Search of place suspected to contain stolen property, forged documents, etc. Section 98 — Power to declare certain publications forfeited and to issue search-warrants for same. Section 99 — Application to High Court to set aside declaration of forfeiture. Section 100 — Search for persons wrongfully confined. Section 101 — Power to compel restoration of abducted females. Section 102 — Direction, etc., of search-warrants. Section 103 — Persons in charge of closed place to allow search. Section 104 — Disposal of things found in search beyond jurisdiction. Section 105 — Recording of search and seizure through audio video electronic means.. Section 106 — Power of police officer to seize certain property. Section 107 — Attachment, forfeiture or restoration of property. Section 108 — Magistrate may direct search in his presence. Section 109 — Power to impound document, etc., produced. Section 110 — Reciprocal arrangements regarding processes. Section 111 — Definitions. Section 112 — Letter of request to competent authority for investigation in a country or place outside India. Section 113 — Letter of request from a country or place outside India to a Court or an authority for investigation in India. Section 114 — Assistance in securing transfer of persons. Section 115 — Assistance in relation to orders of attachment or forfeiture of property. Section 116 — Identifying unlawfully acquired property. Section 117 — Seizure or attachment of property. Section 118 — Management of properties seized or forfeited under this Chapter. Section 119 — Notice of forfeiture of property. Section 120 — Forfeiture of property in certain cases. Section 121 — Fine in lieu of forfeiture. Section 122 — Certain transfers to be null and void. Section 123 — Procedure in respect of letter of request. Section 124 — Application of this Chapter. Section 125 — Security for keeping peace on conviction. Section 126 — Security for keeping peace in other cases. Section 127 — Security for good behaviour from persons disseminating certain matters. Section 128 — Security for good behaviour from suspected persons. Section 129 — Security for good behaviour from habitual offenders. Section 130 — Order to be made. Section 131 — Procedure in respect of person present in Court. Section 132 — Summons or warrant in case of person not so present. Section 133 — Copy of order to accompany summons or warrant. Section 134 — Power to dispense with personal attendance. Section 135 — Inquiry as to truth of information. Section 136 — Order to give security. Section 137 — Discharge of person informed against. Section 138 — Commencement of period for which security is required. Section 139 — Contents of bond. Section 140 — Power to reject sureties. Section 141 — Imprisonment in default of security. Section 142 — Power to release persons imprisoned for failing to give security. Section 143 — Security for unexpired period of bond. Section 144 — Order for maintenance of wives, children and parents. Section 145 — Procedure. Section 146 — Alteration in allowance. Section 147 — Enforcement of order of maintenance. Section 148 — Dispersal of assembly by use of civil force. Section 149 — Use of armed forces to disperse assembly. Section 150 — Power of certain armed force officers to disperse assembly. Section 151 — Protection against prosecution for acts done under sections 148, 149 and 150. Section 152 — Conditional order for removal of nuisance. Section 153 — Service or notification of order. Section 154 — Person to whom order is addressed to obey or show cause. Section 155 — Penalty for failure to comply with section 154. Section 156 — Procedure where existence of public right is denied. Section 157 — Procedure where person against whom order is made under section 152 appears to show-cause. Section 158 — Power of Magistrate to direct local investigation and examination of an expert. Section 159 — Power of Magistrate to furnish written instructions, etc. Section 160 — Procedure on order being made absolute and consequences of disobedience. Section 161 — Injunction pending inquiry. Section 162 — Magistrate may prohibit repetition or Continuance of public nuisance. Section 163 — Power to issue order in urgent cases of nuisance or apprehended danger. Section 164 — Procedure where dispute concerning land or water is likely to cause breach of peace. Section 165 — Power to attach subject of dispute and to appoint receiver. Section 166 — Dispute concerning right of use of land or water. Section 167 — Local inquiry. Section 168 — Police to prevent cognizable offences. Section 169 — Information of design to commit cognizable offences. Section 170 — Arrest to prevent commission of cognizable offences. Section 171 — Prevention of injury to public property. Section 172 — Persons bound to conform to lawful directions of police Section 173 — Information in cognizable cases. Section 174 — Information as to non-cognizable cases and investigation of such cases. Section 175 — Police officer’s power to investigate cognizable case. Section 176 — Procedure for investigation. Section 177 — Report how submitted. Section 178 — Power to hold investigation or preliminary inquiry. Section 179 — Police officer's power to require attendance of witnesses. Section 180 — Examination of witnesses by police. Section 181 — Statements to police and use thereof. Section 182 — No inducement to be offered. Section 183 — Recording of confessions and statements. Section 184 — Medical examination of victim of rape. Section 185 — Search by police officer. Section 186 — When officer in charge of police station may require another to issue search-warrant. Section 187 — Procedure when investigation cannot be completed in twenty-four hours. Section 188 — Report of investigation by subordinate police officer. Section 189 — Release of accused when evidence deficient. Section 190 — Cases to be sent to Magistrate, when evidence is sufficient. Section 191 — Complainant and witnesses not to be required to accompany police officer and not to be subject to restraint. Section 192 — Diary of proceedings in investigation. Section 193 — Report of police officer on completion of investigation. Section 194 — Police to enquire and report on suicide, etc. Section 195 — Power to summon persons. Section 196 — Inquiry by Magistrate into cause of death. Section 197 — Ordinary place of inquiry and trial. Section 198 — Place of inquiry or trial. Section 199 — Offence triable where act is done or consequence ensues. Section 200 — Place of trial where act is an offence by reason of relation to other offence. Section 201 — Place of trial in case of certain offences. Section 202 — Offences committed by means of electronic communications, letters, etc. Section 203 — Offence committed on journey or voyage. Section 204 — Place of trial for offences triable together. Section 205 — Power to order cases to be tried in different sessions divisions. Section 206 — High Court to decide, in case of doubt, district where inquiry or trial shall take place. Section 207 — Power to issue summons or warrant for offence committed beyond local jurisdiction. Section 208 — Offence committed outside India. Section 209 — Receipt of evidence relating to offences committed outside India. Section 210 — Cognizance of offences by Magistrate. Section 211 — Transfer on application of accused. Section 212 — Making over of cases to Magistrates. Section 213 — Cognizance of offences by Court of Session. Section 214 — Additional Sessions Judges to try cases made over to them. Section 215 — . Prosecution for contempt of lawful authority of public servants, for offences against public justice and for offences relating to documents given in evidence. Section 216 — Procedure for witnesses in case of threatening, etc. Section 217 — Prosecution for offences against State and for criminal conspiracy to commit such offence. Section 218 — Prosecution of Judges and public servants. Section 219 — Prosecution for offences against marriage. Section 220 — Prosecution of offences under section 85 of Bharatiya Nyaya Sanhita, 2023. Section 221 — Cognizance of offence. Section 222 — Prosecution for defamation. Section 223 — Examination of complainant. Section 224 — Procedure by Magistrate not competent to take cognizance of case. Section 225 — Postponement of issue of process. Section 226 — Dismissal of complaint. Section 227 — Issue of process. Section 228 — Magistrate may dispense with personal attendance of accused. Section 229 — Special summons in cases of petty offence. Section 230 — Supply to accused of copy of police report and other documents. Section 231 — Supply of copies of statements and documents to accused in other cases triable by Court of Session. Section 232 — Commitment of case to Court of Session when offence is triable exclusively by it. Section 233 — Procedure to be followed when there is a complaint case and police investigation in respect of same offence. Section 234 — Contents of charge. Section 235 — Particulars as to time, place and person. Section 236 — When manner of committing offence must be stated. Section 237 — Words in charge taken in sense of law under which offence is punishable. Section 238 — Effect of errors. Section 239 — Court may alter charge. Section 240 — Recall of witnesses when charge altered. Section 241 — Separate charges for distinct offences. Section 242 — Offences of same kind within year may be charged together. Section 243 — Trial for more than one offence. Section 244 — Where it is doubtful what offence has been committed. Section 245 — When offence proved included in offence charged. Section 246 — What persons may be charged jointly. Section 247 — Withdrawal of remaining charges on conviction on one of several charges. Section 248 — Trial to be conducted by Public Prosecutor. Section 249 — Opening case for prosecution. Section 250 — Discharge. Section 251 — Framing of charge. Section 252 — Conviction on plea of guilty. Section 253 — Date for prosecution evidence. Section 254 — Evidence for prosecution. Section 255 — Acquittal. Section 256 — Entering upon defence. Section 257 — Arguments. Section 258 — Judgment of acquittal or conviction. Section 259 — Previous conviction. Section 260 — Procedure in cases instituted under sub-section (2) of section 222. Section 261 — Compliance with section 230. Section 262 — When accused shall be discharged. Section 263 — Framing of charge. Section 264 — Conviction on plea of guilty. Section 265 — Evidence for prosecution. Section 266 — Evidence for defence. Section 267 — Evidence for prosecution. Section 268 — When accused shall be discharged. Section 269 — Procedure where accused is not discharged. Section 270 — Evidence for defence. Section 271 — Acquittal or conviction. Section 272 — Absence of complainant. Section 273 — Compensation for accusation without reasonable cause. Section 274 — Substance of accusation to be stated. Section 275 — Conviction on plea of guilty. Section 276 — Conviction on plea of guilty in absence of accused in petty cases. Section 277 — Procedure when not convicted. Section 278 — Acquittal or conviction. Section 279 — Non-appearance or death of complainant. Section 280 — Withdrawal of complaint. Section 281 — Power to stop proceedings in certain cases. Section 282 — Power of Court to convert summons-cases into warrant-cases. Section 283 — Power to try summarily. Section 284 — Summary trial by Magistrate of second class. Section 285 — Procedure for summary trials. Section 286 — Record in summary trials. Section 287 — Judgment in cases tried summarily. Section 288 — Language of record and judgment. Section 289 — Application of Chapter. Section 290 — Application for plea bargaining. Section 291 — Guidelines for mutually satisfactory disposition. Section 292 — Report of mutually satisfactory disposition to be submitted before Court. Section 293 — Disposal of case. Section 294 — Judgment of Court. Section 295 — Finality of judgment. Section 296 — Power of Court in plea bargaining. Section 297 — Period of detention undergone by accused to be set off against sentence of imprisonment. Section 298 — Savings. Section 299 — Statements of accused not to be used. Section 300 — Non-application of Chapter. Section 301 — Definitions. Section 302 — Power to require attendance of prisoners. Section 303 — Power of State Government or Central Government to exclude certain persons from operation of section 302. Section 304 — Officer in charge of prison to abstain from carrying out order in certain contingencies. Section 305 — Prisoner to be brought to Court in custody. Section 306 — Power to issue commission for examination of witness in prison. Section 307 — Language of Courts. Section 308 — Evidence to be taken in presence of accused. Section 309 — Record in summons-cases and inquiries. Section 310 — Record in warrant-cases. Section 311 — Record in trial before Court of Session. Section 312 — Language of record of evidence. Section 313 — Procedure in regard to such evidence when completed. Section 314 — Interpretation of evidence to accused or his advocate. Section 315 — Remarks respecting demeanour of witness. Section 316 — Record of examination of accused. Section 317 — Interpreter to be bound to interpret truthfully. Section 318 — Record in High Court. Section 319 — When attendance of witness may be dispensed with and commission issued. Section 320 — Commission to whom to be issued. Section 321 — Execution of commissions. Section 322 — Parties may examine witnesses. Section 323 — Return of commission. Section 324 — Adjournment of proceeding. Section 325 — Execution of foreign commissions. Section 326 — Deposition of medical witness. Section 327 — Identification report of Magistrate. Section 328 — Evidence of officers of Mint. Section 329 — Reports of certain Government scientific experts. Section 330 — No formal proof of certain documents. Section 331 — Affidavit in proof of conduct of public servants. Section 332 — Evidence of formal character on affidavit. Section 333 — Authorities before whom affidavits may be sworn. Section 334 — Previous conviction or acquittal how proved. Section 335 — Record of evidence in absence of accused. Section 336 — Evidence of public servants, experts, police officers in certain cases. Section 337 — Person once convicted or acquitted not to be tried for same offence. Section 338 — Appearance by Public Prosecutors. Section 339 — Permission to conduct prosecution. Section 340 — Right of person against whom proceedings are instituted to be defended. Section 341 — Legal aid to accused at State expense in certain cases. Section 342 — Procedure when corporation or registered society is an accused. Section 343 — Tender of pardon to accomplice. Section 344 — Power to direct tender of pardon. Section 345 — Trial of person not complying with conditions of pardon. Section 346 — Power to postpone or adjourn proceedings. Section 347 — Local inspection. Section 348 — Power to summon material witness, or examine person present. Section 349 — Power of Magistrate to order person to give specimen signatures or handwriting, etc. Section 350 — Expenses of complainants and witnesses. Section 351 — Power to examine accused. Section 352 — Oral arguments and memorandum of arguments. Section 353 — Accused person to be competent witness. Section 354 — No influence to be used to induce disclosure. Section 355 — Provision for inquiries and trial being held in absence of accused in certain cases. Section 356 — Inquiry, trial or judgment in absentia of proclaimed offender. Section 357 — Procedure where accused does not understand proceedings. Section 358 — Power to proceed against other persons appearing to be guilty of offence. Section 359 — Compounding of offences. Section 360 — Withdrawal from prosecution. Section 361 — Procedure in cases which Magistrate cannot dispose of. Section 362 — Procedure when after commencement of inquiry or trial, Magistrate finds case should be committed. Section 363 — Trial of persons previously convicted of offences against coinage, stamp-law or property. Section 364 — Procedure when Magistrate cannot pass sentence sufficiently severe. Section 365 — Conviction or commitment on evidence partly recorded by one Magistrate and partly by another. Section 366 — Court to be open. Section 367 — Procedure in case of accused being person of unsound mind. Section 368 — Procedure in case of person of unsound mind tried before Court. Section 369 — Release of person of unsound mind pending investigation or trial. Section 370 — Resumption of inquiry or trial. Section 371 — Procedure on accused appearing before Magistrate or Court. Section 372 — When accused appears to have been of sound mind. Section 373 — Judgment of acquittal on ground of unsoundness of mind. Section 374 — Person acquitted on ground of unsoundness of mind to be detained in safe custody. Section 375 — Power of State Government to empower officer in charge to discharge. Section 376 — Procedure where prisoner of unsound mind is reported capable of making his defence. Section 377 — Procedure where person of unsound mind detained is declared fit to be released. Section 378 — Delivery of person of unsound mind to care of relative or friend. Section 379 — Procedure in cases mentioned in section 215. Section 380 — Appeal. Section 381 — Power to order costs. Section 382 — Procedure of Magistrate taking cognizance. Section 383 — Summary procedure for trial for giving false evidence. Section 384 — Procedure in certain cases of contempt. Section 385 — Procedure where Court considers that case should not be dealt with under section 384. Section 386 — When Registrar or Sub-Registrar to be deemed a Civil Court. Section 387 — Discharge of offender on submission of apology. Section 388 — Imprisonment or committal of person refusing to answer or produce document. Section 389 — Summary procedure for punishment for non-attendance by a witness in obedience to summons. Section 390 — Appeals from convictions under sections 383, 384, 388 and 389. Section 391 — Certain Judges and Magistrates not to try certain offences when committed before themselves. Section 392 — Judgment. Section 393 — Language and contents of judgment. Section 394 — Order for notifying address of previously convicted offender. Section 395 — Order to pay compensation. Section 396 — Victim compensation scheme. Section 397 — Treatment of victims. Section 398 — Witness protection scheme. Section 399 — Compensation to persons groundlessly arrested. Section 400 — Order to pay costs in non-cognizable cases. Section 401 — Order to release on probation of good conduct or after admonition. Section 402 — Special reasons to be recorded in certain cases. Section 403 — Court not to alter judgment. Section 404 — Copy of judgment to be given to accused and other persons. Section 405 — Judgment when to be translated. Section 406 — Court of Session to send copy of finding and sentence to District Magistrate. Section 407 — Sentence of death to be submitted by Court of Session for confirmation. Section 408 — Power to direct further inquiry to be made or additional evidence to be taken. Section 409 — Power of High Court to confirm sentence or annul conviction. Section 410 — Confirmation or new sentence to be signed by two Judges. Section 411 — Procedure in case of difference of opinion. Section 412 — Procedure in cases submitted to High Court for confirmation. Section 413 — No appeal to lie unless otherwise provided. Section 414 — Appeal from orders requiring security or refusal to accept or rejecting surety for keeping peace or good behavior. Section 415 — Appeals from convictions. Section 416 — No appeal in certain cases when accused pleads guilty. Section 417 — No appeal in petty cases. Section 418 — Appeal by State Government against sentence. Section 419 — Appeal in case of acquittal. Section 420 — Appeal against conviction by High Court in certain cases. Section 421 — Special right of appeal in certain cases. Section 422 — Appeal to Court of Session how heard. Section 423 — Petition of appeal. Section 424 — Procedure when appellant in jail. Section 425 — Summary dismissal of appeal. Section 426 — Procedure for hearing appeals not dismissed summarily. Section 427 — Powers of Appellate Court. Section 428 — Judgments of subordinate Appellate Court. Section 429 — Order of High Court on appeal to be certified to lower Court. Section 430 — Suspension of sentence pending appeal; release of appellant on bail. Section 431 — Arrest of accused in appeal from acquittal. Section 432 — Appellate Court may take further evidence or direct it to be taken. Section 433 — Procedure where Judges of Court of appeal are equally divided. Section 434 — Finality of judgments and orders on appeal. Section 435 — Abatement of appeals. Section 436 — Reference to High Court. Section 437 — Disposal of case according to decision of High Court. Section 438 — Calling for records to exercise powers of revision. Section 439 — Power to order inquiry. Section 440 — Sessions Judge's powers of revision. Section 441 — Power of Additional Sessions Judge. Section 442 — High Court's powers of revision. Section 443 — Power of High Court to withdraw or transfer revision cases. Section 444 — Option of Court to hear parties. Section 445 — High Court's order to be certified to lower Court. Section 446 — Power of Supreme Court to transfer cases and appeals. Section 447 — Power of High Court to transfer cases and appeals. Section 448 — Power of Sessions Judge to transfer cases and appeals. Section 449 — Withdrawal of cases and appeals by Sessions Judges. Section 450 — Withdrawal of cases by Judicial Magistrates. Section 451 — Making over or withdrawal of cases by Executive Magistrates. Section 452 — Reasons to be recorded. Section 453 — Execution of order passed under section 409. Section 454 — Execution of sentence of death passed by High Court. Section 455 — Postponement of execution of sentence of death in case of appeal to Supreme Court. Section 456 — Commutation of sentence of death on pregnant woman. Section 457 — Power to appoint place of imprisonment. Section 458 — Execution of sentence of imprisonment. Section 459 — Direction of warrant for execution. Section 460 — Warrant with whom to be lodged. Section 461 — Warrant for levy of fine. Section 462 — Effect of such warrant. Section 463 — Warrant for levy of fine issued by a Court in any territory to which this Sanhita does not extend. Section 464 — Suspension of execution of sentence of imprisonment. Section 465 — Who may issue warrant. Section 466 — Sentence on escaped convict when to take effect. Section 467 — Sentence on offender already sentenced for another offence. Section 468 — Period of detention undergone by accused to be set off against sentence of imprisonment. Section 469 — Saving. Section 470 — Return of warrant on execution of sentence. Section 471 — Money ordered to be paid recoverable as a fine. Section 472 — Mercy petition in death sentence cases. Section 473 — Power to suspend or remit sentences. Section 474 — Power to commute sentence. Section 475 — Restriction on powers of remission or commutation in certain cases. Section 476 — Concurrent power of Central Government in case of death sentences. Section 477 — State Government to act after concurrence with Central Government in certain cases. Section 478 — In what cases bail to be taken. Section 479 — Maximum period for which under-trial prisoner can be detained. Section 480 — When bail may be taken in case of non-bailable offence. Section 481 — Bail to require accused to appear before next Appellate Court. Section 482 — Direction for grant of bail to person apprehending arrest. Section 483 — Special powers of High Court or Court of Session regarding bail. Section 484 — Amount of bond and reduction thereof. Section 485 — Bond of accused and sureties. Section 486 — Declaration by sureties. Section 487 — Discharge from custody. Section 488 — Power to order sufficient bail when that first taken is insufficient. Section 489 — Discharge of sureties. Section 490 — Deposit instead of recognizance. Section 491 — Procedure when bond has been forfeited. Section 492 — Cancellation of bond and bail bond. Section 493 — Procedure in case of insolvency or death of surety or when a bond is forfeited. Section 494 — Bond required from child. Section 495 — Appeal from orders under section 491. Section 496 — Power to direct levy of amount due on certain recognizances. Section 497 — Order for custody and disposal of property pending trial in certain cases. Section 498 — Order for disposal of property at conclusion of trial. Section 499 — Payment to innocent purchaser of money found on accused. Section 500 — Appeal against orders under section 498 or section 499. Section 501 — Destruction of libellous and other matter. Section 502 — Power to restore possession of immovable property. Section 503 — Procedure by police upon seizure of property. Section 504 — Procedure where no claimant appears within six months. Section 505 — Power to sell perishable property. Section 506 — Irregularities which do not vitiate proceedings. Section 507 — Irregularities which vitiate proceedings. Section 508 — Proceedings in wrong place. Section 509 — Non-compliance with provisions of section 183 or section 316. Section 510 — Effect of omission to frame, or absence of, or error in, charge. Section 511 — Finding or sentence when reversible by reason of error, omission or irregularity. Section 512 — Defect or error not to make attachment unlawful. Section 513 — Definitions. Section 514 — Bar to taking cognizance after lapse of period of limitation. Section 515 — Commencement of period of limitation. Section 516 — Exclusion of time in certain cases. Section 517 — Exclusion of date on which Court is closed. Section 518 — Continuing offence. Section 519 — Extension of period of limitation in certain cases. Section 520 — Trials before High Courts. Section 521 — Delivery to commanding officers of persons liable to be tried by Court-martial. Section 522 — Forms. Section 523 — Power of High Court to make rules. Section 524 — Power to alter functions allocated to Executive Magistrate in certain cases. Section 525 — Cases in which Judge or Magistrate is personally interested. Section 526 — Practising advocate not to sit as Magistrate in certain Courts. Section 527 — Public servant concerned in sale not to purchase or bid for property. Section 528 — Saving of inherent powers of High Court. Section 529 — Duty of High Court to exercise continuous superintendence over Courts. Section 530 — Trial and proceedings to be held in electronic mode. Section 531 — 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. Bare-act text for general information; verify against the official source.