Indian Penal Code, 1860

Back

Sections	Particulars
Chapter VII	Of Offences Relating To The Army ,74[Navy And Air Force]
140	Wearing garb or carrying token used by soldier, sailor or airman
Description	Whoever, not being a soldier, 75[sailor or airman], in the Military, 76[Naval or Air] service of the 53[Government of India], wears any garb or carries any token resembling any garb or token used by such a soldier, 75[sailor or airman] with the intention that it may be believed that he is such a soldier,75[sailor or airman], shall be punished with imprisonment of either description for a term which may extend to three months, or with fine which may extend to five hundred rupees, or with both.