- Whoever is an enemy agent or, with intent to aid the enemy, does, or attempts or conspires with any, other person to do any act which is designed or likely to give assistance to the military or air operations of the enemy or to impede the military or air operations of Indian forces or to endanger life or is guilty of incendiarism shall be punishable with death or rigorous imprisonment for life or with rigorous imprisonment for a term which may extend to 10 years and shall also be liable to fine.[Explanation. - For removal of doubts it is hereby declared that a person shall also be guilty of an offence under this section if he, being aware that arms and explosives or any equipment capable of being used for espionage or sabotage have been dumped or left behind by a raider or an enemy agent, wilfully omits to report to the nearest Magistrate or police Officer of the arms, ammunition or equipment so dumped or left behind.] [Explanation inserted by Act XXIV of 1967.]
