Section 32 in The M.P. Rajya Suraksha Adhiniyam, 1990
32. Penalty for harbouring offenders.
- Whoever knowingly aids or assets or harbours or conceals any person who has committed an offence under this Act shall be punishable with the punishment provided for such offence.Explanation :- For the purpose of this section, the word "harbour" includes the supplying a person with shelter, food, drink, money, clothes, arms, ammunition or means of conveyance, or assisting a person by any means, whether of the same kind as those enumerated in this section or not to evade apprehension.
