Section 2 in The Prevention Of Insults To National Honour Act, 1957
2. Burning, etc., of effigy, picture, portrait of Mahatma Gandhi an offence
Whoever wilfully burns or desecrates or insults, any effigy, picture or portrait of Mahatma Gandhi shall be punished with imprisonment of either description for a term which may extend to three years or with fine or with both.Explanation.--In this section, "picture" includes any print, drawing, painting or other representation, of the figure of Mahatma Gandhi.
