Section 16 in The Unlawful Activities (Prevention) Act, 1967
16. Punishment for terrorist act.—
(1)Whoever commits a terrorist act shall,—(a)if such act has resulted in the death of any person, be punishable with death or imprisonment for life, and shall also be liable to fine;(b)in any other case, be punishable with imprisonment for a term which shall not be less than five years but which may extend to imprisonment for life, and shall also be liable to fine.
