Indian Penal Code, 1860

Back

Sections	Particulars
Chapter X	Of Contempts Of The Lawful Authority Of Public Servants
179	Refusing to answer public servant authorized to question
Description	Whoever, being legally bound to state the truth on any subject to any public servant, refuses to answer any question demanded of him touching that subject by such public servant in the exercise of the legal powers of such public servant, shall be punished with simple imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.