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State of Kerala - Section

Section 47 in Kerala Police Act, 1960

47. 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, vehicle or vessel, or on any ground belonging to the Government or appropriated to public purposes, shal1 be liable on conviction to imprisonment for a term not exceeding six months or to fine not exceeding five hundred rupees or to both.