Section 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.

Indian Penal Code | Laws India