Section 5 in Rajasthan Prevention of Defacement of Property Act, 2006
5. Punishment for abettor.
- Any person who by the supply of or solicitation for money, the providing of premises, the supply of materials or in any manner whatsoever procures, counsels, aids, abets, or is accessory to, the commission of any offence under this Act shall be punished with the punishment provided for the offence.
