Report No. 42

183. Substitution of new section for section 441.-

For section 441 of the Code, the following section shall be substituted, namely.-

"441. Criminal trespass.-Whoever

(a) enters into or upon property in the possession of another with intent to commit an offence or to intimidate, insult or annoy any person in possession of such property, or

(b) having entered into or upon such property without such intent, unlawfully remains there with such intent, is said to commit criminal trespass."