Section 15B in The Calcutta Suburban Police Act, 1866
15B. Wrongfully entering or remaining in or on building, land, vehicle, etc.—
Whoever, without satisfactory excuse, wilfully enters or remains in or upon any dwelling-house or private premises or any land or ground attached thereto; or any ground, building, monument or structure belonging to the Government or appropriate to public purposes, or any vehicle, boat or vessel, shall, whether he causes any act ual damage or not, be liable to fine which may extend to twenty rupees.
