Indian Penal Code, 1860

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Sections	Particulars
Chapter X	Of Contempts Of The Lawful Authority Of Public Servants
186	Obstructing public servant in discharge of public functions
Description	Whoever voluntarily obstructs any public servant in the discharge of his public functions, 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.