Section 505(1)(b) in The Indian Penal Code, 1860

Central Government Act

(b) with intent to cause, or which is likely to cause, fear or alarm to the public, or to any section of the public whereby any person may be induced to commit an offence against the State or against the public tranquility; or

1. Subs. by Act 4 of 1898, s. 6, for the original section.

2. Renumbered by Act 35 of 1969, s. 3.

3. Subs. by Act 10 of 1927, s. 2 and Such. I, for" or sailor".

4. Subs. by s. 2 and Sch. i. ibid., for" or navy".

5. Subs. by the A. O. 1950, for" of Her Majesty or in the Imperial Service Troops". The words" or in the Royal Indian Marine" occurring after the word" Majesty" were rep. by Act 35 of 1934.