Section 505 in Rajasthan Panchayati Raj Prabodhak Service Rules, 2008.
505. [ Statements conducing to public mischief. (1) Whoever makes, publishes or circulates any statement, rumour or report,
(a)with intent to cause, or which is likely to cause, any officer, soldier, sailor or airman in the Army, Navy or Air Force of India to mutiny or otherwise disregard or fail in his duty as such; or(b)with intent to cause, or which is likely to cause, fear or alarm to the public, or to any section of the public whereby any person may be induced to commit an offence against the State or against the public tranquillity; or(c)with intent to incite, or which is likely to incite, any class or community of persons to commit any offence against any other class or community;shall be punished with imprisonment which may extend to three years, or with fine, or with both.(2)Statement creating or promoting enmity, hatred or between classes. Whoever makes publishes or circulates any statement or report containing rumour or alarming news with intent to create or promote, or which is likely or create or promote, on grounds of religion, race, place of birth, residence, language, caste or community or any other ground whatsoever, feelings of enmity, hatred or between different religious, racial, language or regional groups or castes of communities, shall be punished with imprisonment which may extend to three years or with fine, or with both.(3)Offence under Sub-section (2) committed in place of worship, etc. Whoever commits any offence specified in Sub-section (2) in any place of worship or in any assembly engaged in the performance of religious worship or religious ceremonies, shall be punished with imprisonment which may extend to five years shall also be liable to fine.Exception. It does not amount to an offence, within the meaning of this section, when the person making, publishing or circulating any such statement, rumor or report, has reasonable grounds for believing that such statement, rumour or report is true and makes, publishes or circulates it in good faith and without any such intent as aforesaid.][Section 505 has been reproduced here as amended from time to time.]Annexure - VIIIExtracts from the Representation of People Act, 1950(Act 43 of 1950)Part-III[Electoral Rolls for Assembly [***] [Substituted by Act 2 of 1956, Section 10 for the heading 'Registration of Parliamentary Elector'.] Constituencies]
