Indian Penal Code, 1860

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Sections	Particulars
Chapter X	Of Contempts Of The Lawful Authority Of Public Servants
183	Resistance to the taking of property by the lawful authority of a public servant
Description	Whoever offers any resistance to the taking of any property by the lawful authority of any public servant, knowing or having reason to believe that he is such public servant, shall be punished with imprisonment of either description for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.