7. [ Punishment for conspiracy. [Substituted by Tamil Nadu Act No. 2 of 1989.]
- When two or more persons agree -(i)to commit or cause to be committed any offence under sub-section (1) of section 4 or under section 5; or(ii)to evade or nullify the provisions of this Act,each of such persons shall, notwithstanding that no act except the agreement was done by any of the parties thereof in pursuance thereof, be punished with imprisonment for a term which may extend to three months or with fine which may extend to one thousand rupees.][Provided that if the agreement relates to an offence under clause (aaa), clause (b), clause (f), or clause (h) of sub-section (1), or punishable under sub-section (1-A), of section 4, each of such persons shall be punished with rigorous imprisonment for a term which may extend to three years and with fine may extend to ten thousand rupees.]
