Indian Penal Code, 1860

505. Statements conducting to public mischief.

¹⁸⁸ [(1) Whoever makes, publishes or circulates any statement, rumor or report,-

(a) with intent to cause, or which is likely to cause, any officer, soldier, ¹⁸⁹[sailor or airman] in the Army, ¹⁹⁰[Navy or Air Force] ¹⁹¹[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

(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 ¹⁹²[three years], or with fine, or with both.

¹⁹³ [(2) Statements creating or promoting enmity, hatred or ill-will between classes Whoever makes, publishes or circulates any statement or report containing rumor or alarming news with intent to create or promote, or which is likely to create or promote, on grounds of religion, race, place of birth, residence, language, caste or community or any other ground whatsoever, feelings of enmity, hatred or ill-will between different religious, racial, language or regional groups or castes or communities, shall be punished with imprisonment which may extend to three years, or with fine, or with both.

(1) Offence under sub-section (2) committed in place of worship, etc- Whoever commits an offence specified in sub-section (2) in any place of worship or in an assembly engaged in the performance of religious worship or religious ceremonies, shall be punished with imprisonment which may extend to five years and shall also be liable to fine.]

Exception- It does not amount to an offence, within the meaning. of this section when the person making, publishing or circulating any such statement, rumor or report, has reasonable grounds for believing that such statement, rumor or report is true and makes, publishes or circulates it ¹⁹³[in good faith and] without any such intent as aforesaid.]

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