Section 12 in The West Bengal Maintenance Of Public Order Act, 1972
12. Definition of raiding.
- Whoever commits mischief by fire or any explosive substance on any property of Government or any local authority or of any corporation owned or controlled by Government or of any educational establishment is said to commit the offence of raiding.Explanation. - In this section, "mischief" has the meaning assigned to it in section 425 of the Indian Penal Code.
