19B. Punishment for mischief by injury to highway.
- Whoever commits mischief by doing any act which renders or which he knows to be likely to render any highway referred to [in sub-section(1) and sub-section (3A) of section 19A] [Substituted by Act 31 of 2010 w.e.f. 27.07.2010.] impassable or less safe for travelling or conveying property shall be punished with imprisonment of either description for a term which may extend to one year or with fine or with both.Explanation. - For the purpose of this section, the expression "mischief" shall not include any peaceful demonstration or agitation held by any person or group of persons on any highway urging fulfilment of any legitimate demand.]
