Section 17 in The Bihar Maintenance of Public Order Act, 1949
17. Forcing or evading a guard.
- Any person who effects or attempts to effect entry into a place declared under Section 16 to be a protected place-(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(b)after taking precaution to conceal his entry or attempted entry from any such person, shall be punishable with imprisonment for a term which may extend to three years, or with fine, or with both.
