(c)abets the commission of any offence against this Act, and any other officer of the [Government] [This word was substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] or of a local authority who abets the commission of any offence against this Act, shall, on conviction, be punished with imprisonment for a term which may extend to [three years] [Substituted 'one year' by Gujarat Act No. 9 of 2017, dated 16.3.2017.] or with fine which may extend to [fifty thousand rupees] [Substituted 'one thousand rupees' by Gujarat Act No. 9 of 2017, dated 16.3.2017.], or with both.
