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State of Tamilnadu - Section

Section 63 in Chennai City Police Act, 1888

63. Penalty for wilful trespass.

- Whoever, without reasonable excuse, wilfully enters into or on any dwelling-house or other building, or on any land or ground attached thereto, or on any boat or vessel or on any ground belonging to the Government or appropriated to public purposes, shall be liable on conviction to fine not exceeding twenty rupees.