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

Central Government Act

(1) ] Whoever makes, publishes or circulates any statement, rumour or report,-

(a) with intent to cause, or which is likely to cause, any officer, soldier, 3[ sailor or airman] in the Army, 4[ Navy or Air Force] 5[ of India] to mutiny or otherwise disregard or fail in his duty as such; or

(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.

(c) with intent to incite, or which is likely to incite, any class or community of persons to commit any offence against any other class or community, shall be punished with imprisonment which may extend to 1[ three years], or with fine, or with both.