Section 4(1) in The SAARC Convention (Suppression of Terrorism) Act, 1993
(1)Whoever, by force or threat of force or by any other form of intimation, seizes or detains any person and threatens to kill or injure that person with intent to cause a Convention country to do or abstain from doing any act as the means of avoiding the execution of such threat, commits the offence of hostage-taking.
