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Bombay Presidency - Section

Section 120 in Bombay Police Act, 1951

120. Wilful trespass. - Whoever without satisfactory excuse wilfully enters or remains in or upon any dwelling house or premises or any land or ground attached thereto, or on any grounds, building, monument or structure belonging to Government or appropriated to public purposes, or on any boat or vessel, shall, on conviction, whether he causes any actual damage or not, be punished with fine which may extend to [five thousand rupees].