Indian Penal Code, 1860

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Sections	Particulars
Chapter XIV	Of Offences Affecting The Public Health, Safety, Convenience, Decency And Morals
271	Disobedience to quarantine rule
Description	Whoever knowingly disobeys any rule made and promulgated 134[by the 135[*]Government 136[*] for putting any vessel into a state of quarantine, or for regulating the intercourse of vessels in a state of quarantine with the shore or with other vessels, or for regulating the intercourse between places where an infectious disease prevails and other places, shall be punished with imprisonment of either description for a term which may extend to six months, or with fine, or with both.