Section 12 in The M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981
12. Punishment for possessing property not satisfactorily accounted for.
- A person living in a dacoity and kidnapping affected area and possessing property in that area or elsewhere for which he cannot satisfactorily account for shall be guilty of an offence and shall be punished with imprisonment which may extend to seven years and with fine;Provided that if and when an order of release is passed by the Special Court under section 17, the accused shall, whatever be the stage of trial, be discharged and shall be released forthwith if he is under custody and his conviction, if any, shall be deemed as honest.
