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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Karnataka - Subsection

Section 94(1) in The Karnataka Police Act, 1963.

(1)Whoever without satisfactory excuse willfully enters or remains in or upon any dwelling house or premises or any land or ground attached thereto, or on any ground, building, monument or structure belonging to Government or appropriated to public purposes, or on any vehicle or vessel, shall, on conviction, whether he causes any actual damage or not, be punished with fine which may extend to twenty rupees.