Indian Penal Code, 1860

442. House trespass

Whoever commits criminal trespass by entering into or remaining in any building, tent or vessel used as a human dwelling. or any building used as a place for worship, or as a place for the custody of property, is said to commit "House-trespass".

Explanation- The introduction of any part of the criminal trespasser's body is entering sufficient to constitute house-trespass.