Report No. 43
8. Assaulting President etc., with intent to compel or restrain the exercise of any lawful powers.-
(1) Whoever, with the intention of inducing or compelling any office-holder or to whom this section applies, to exercise or refrain from exercising in any manner any of his lawful powers, assaults, or wrongfully restrains, or overawes by means of force or show of force, such office-holders, shall be punishable with rigorous imprisonment for a term which may extend to seven years, and shall also be liable to fine.
(2) The office-holders to whom this section applies are,-
(i) the President of India;
(ii) the Vice-President of India;
(iii) the Chief Justice of India;
(iv) the Speaker of the House of the People;
(v) the Governor of any State;
(vi) the Chief Justice of any High Court;
(vii) the Speaker of the Legislative Assembly of any State; and
(viii) the Chairman of the Legislative Council of any State.
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