Indian Penal Code, 1860

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Sections	Particulars
Chapter VI	Of Offences Against The State
124A	Sedition
Description	Whoever, by words, either spoken or written, or by signs, or by visible representation, or otherwise, brings or attempts to bring into hatred or contempt, or excites or attempts to excite disaffection towards, 72[*] the Government established by law in 2[India], 73[*] shall be punished with 61[imprisonment for life],to which fine may be added, or with imprisonment which may extend to three years, to which fine may be added, or with fine. Explanation 1- The expression "disaffection" includes disloyalty and all feelings of enmity. Explanation 2- Comments expressing disapprobation of the measures of the Government with a view to obtain their alteration by lawful means, without exciting or attempting to excite hatred, contempt or disaffection, do not constitute an offence under this section. Explanation 3- Comments expressing disapprobation of the administrative or other action of the Government without exciting or attempting to excite hatred, contempt or disaffection, do not constitute an offence under this section.