206. Absconding to avoid service of summons or other proceeding.—
Whoever absconds in order
to avoid being served with a summons, notice or order proceeding from any public servant legally
competent, as such public servant, to issue such summons, notice or order,—
(a) shall be punished with simple imprisonment for a term which may extend to one month, or
with fine which may extend to five thousand rupees, or with both;
(b) where such summons or notice or order is to attend in person or by agent, or to produce a
document or an electronic record in a Court shall be punished with simple imprisonment for a term
which may extend to six months, or with fine which may extend to ten thousand rupees, or with both.
