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Union of India - Section

Section 4 in The Terrorist And Disruptive Activities (Prevention) Act, 1987

4. Punishment for disruptive activities

(1)Whoever commits or conspires or attempts to commit or abets, advocates, advises, or knowingly facilitates the commission of, any disruptive activity or any act preparatory to a disruptive activity shall 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.
Form of Charge6
Form of Charge under section 4(1)I,..............(name and office of the Designated Court, etc.),hereby charge you..............(name of the accused)as follows:That you, on or about the...............day of..............., at..............., committed/or conspired to commit/or attempted to commit/or abetted AB to commit/or advocated/or advised/or incited CD to commit/or knowingly facilitated (to wit)...............the commission of a disruptive activity (to wit).............../or an act (to wit)..........which was preparatory to a disruptive activity and thereby committed an offence punishable under section 4(1) of the Terrorist Disruptive Activities (Prevention) Act, 1987, and within my cognizance.And I hereby direct that you be tried by this Court on the said charge.
(2)For the purposes of sub-section (1), disruptive activity means any action taken, whether by act or by speech or through any other media or in any other manner whatsoever,
(i)which questions, disrupts or is intended to disrupt, whether directly or indirectly, the sovereignty and territorial integrity of India; or
(ii)which is intended to bring about or supports any claim, whether directly or indirectly, for the cession of any part of India or the secession of any part of India from the Union.
Explanation. For the purposes of this sub-section,
(a)cession includes the admission of any claim of any foreign country to any part of India, and
(b)secession includes the assertion of any claim of determine whether a part of India will remain within the Union.
(3)Without prejudice to the generality of the provisions of sub-section (2), it is hereby declared that any action taken, whether by act or by speech or through any other media or in any other manner whatsoever, which
(a)advocates, advises, suggests or incites; or
(b)predicts, prophesies or pronounces or otherwise expresses, in such manner as to incite, advise, suggest or prompt,
the killing or the destruction of any person bound by oath under the Constitution to uphold the sovereignty and integrity of India or any public servant shall be deemed to be a disruptive activity within the meaning of this section.
(4)Whoever harbours or conceals, or attempts to harbour or conceal, any disruptionist shall 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.