Indian Penal Code, 1860

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Sections	Particulars
Chapter VIII	Of Offences Against The Public Tranquillity
153	Wantonly giving provocation with intent to cause riot-if rioting be committed-if not committed
Description	Whoever malignantly, or wantonly, by doing anything which is illegal, gives provocation to any person intending or knowing it to be likely that such provocation will cause the offence of rioting to be committed, shall, if the offence of rioting be committed in consequence of such provocation, be punished with imprisonment of either description for a term which may extend to one year, or with fine, or with both; and if the offence of rioting be not committed, with imprisonment of either description for a term which may extend to six months, or with fine, or with both.