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Madras Presidency - Section

Section 63 in The Madras 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.