Section 3B in The Egress and Internal Movement (Control) Ordinance, 2005
3B. Aiding the offender.
- Whoever, knowing any person to be an offender under this Ordinance,-(a)offers any support or maintenance to such offender with the intention of facilitating the persuit of any unlawful object by him ;(b)harbours or conceals such offender with the intention of screening him from legal punishment; or(c)fails without any reasonable excuse, burden of proving which shall lie upon the person so knowing, forth-with to give information to the nearest Magistrate or Police Officer of such offender;Shall be liable to be proceeded against, tried and punished as a principal offender.
