Central Government Act
Section 443 in The Indian Penal Code, 1860
443. Lurking house- trespass.-- Whoever commits house- trespass having taken precautions to conceal such house- trespass from some person who has a right to exclude or eject the trespasser from the building, tent or vessel which is the subject of the trespass, is said to commit" lurking house- trespass".