2. Questioning the territorial integrity or frontiers of India in a manner prejudicial to the interests of safety and security of India
.[(1)] [Section 2 renumbered as sub-Section (1) thereof by Act 9 of 1990, Section 2 (w.e.f. 17.4.1990).]Whoever by words either spoken or written, or by signs, or by visible representation or otherwise, questions the territorial integrity or frontiers of India in a manner which is, or is likely to be, prejudicial to the interests of the safety or security of India, shall be punishable with imprisonment for a term which may extend to three years, or with fine, or with both.(2)[ Whoever publishes a map of India, which is not in conformity with the maps of India as published by the Survey of India, shall be punishable with imprisonment, which may extend to six months, or with fine, or with both.(3)No Court shall take cognizance of an offence punishable under sub-section (2), except on a complaint made by the Government.] [Inserted by Act 9 of 1990, Section 2 (w.e.f. 17.4.1990.]
