Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of West Bengal - Section

Section 8 in The West Bengal Security Act, 1950

8. Forcing or evading a guard.—

Any person who effects or attempts to effect entry into a protected place or protected area—
(a)by using, or threatening to use, criminal force to any person posted for the purpose of protecting, or preventing or controlling access to, such place or area, or
(b)after taking precautions to conceal his entry or attempted entry from any such person,
shall be punishable with imprisonment for a term which may extend to five years or with fine or with both.