Report No. 43

7. Preventing by force exercise of State authority in furtherance or inter-State disputes.-

Whoever, by means of force or show of force, prevents or attempts to prevent any State from exercising its authority in any part of that State, with a view to securing an alteration of the boundaries of that State, or in furtherance of a dispute between that State and another State or the Union, shall be punishable with rigorous imprisonment for a term which may extend to ten years, and shall also be liable to a fine.