Section 156(3) in Bharatiya Nagarik Suraksha Sanhita, 2023
(3)A person who has, on being questioned by the Magistrate under sub-section (1), failed to deny the existence of a public right of the nature therein referred to, or who, having made such denial, has failed to adduce reliable evidence in support thereof, shall not in the subsequent proceedings be permitted to make any such denial.[Similar to Section 137 from Old CrPC-Also Refer]
