Section 3(4) in The Prevention Of Terrorism Act, 2002
(4)Whoever voluntarily harbours or conceals, or attempts to harbour or conceal any person knowing that such person is a terrorist shall be punishable with imprisonment for a term which shall not be less than three years but which may extend to imprisonment for life and shall also be liable to fine:Provided that this sub-section shall not apply to any case in which the harbour or concealment is by the husband or wife of the offender.
