174A. Non-appearance in response to a proclamation under section 82 of Act 2 of 1974.—
Whoever fails to appear at the specified place and the specified time as required by a proclamation published under sub-section (1) of section 82 of the Code of Criminal Procedure, 1973 shall be punished with imprisonment for a term which may extend to three years or with fine or with both, and where a declaration has been made under sub section (4) of that section pronouncing him as a proclaimed offender, he shall be punished with imprisonment for a term which may extend to seven years and shall also be liable to fine.Ins. by Act 25 of 2005, s. 44 (w.e.f. 23-6-2005)
