Indian Penal Code, 1860
297. Trespassing on burial places, etc
Whoever, with the intention of wounding the feelings of any
person, or of insulting the religion of any person, or with the knowledge that
the feelings of any person are likely to be wounded, or that the religion of
any person is likely to be insulted thereby,
commits any trespass in any place of worship or on any place of
sculpture, or any place set apart from the performance of funeral rites or as a
depository for the remains of the dead, or offers any indignity to any human
corpse, or causes disturbance to any persons assembled for the performance of
funeral ceremonies,
shall be punished with imprisonment of either description for a
term which may extend to one year, or with fine, or with both.