Section 16 in Kerala Anti-Social Activities (Prevention) Act, 2007
16. Punishment for concealing persons ordered to be detained
Whoever, knows or has reason to believe that an order against any person has been made under section 3 or section 15, harbours or conceals such person, shall be punished with imprisonment for a term which shall not be less than three months but may extend to one year, and shall also be liable to fine which may extend to one thousand rupees.
