14. Punishment for carrying or posses-ing any corrosive substance.—
Any person who carries on his person or knowingly has in his possession or under his control any corrosive substance, under such circumstances as to give rise to a reasonable suspicion that he does not carry it on his person or have it in his possession or under his control for a lawful object, shall, unless he can show that he was carrying it on his person or that he had it in his possession or under his control for a lawful object, be punishable with imprisonment for a term which may extend to seven years, to which fine may be added.
