Section 10 in Assam Witch Hunting (Prohibition, Prevention and Protection) Act, 2015
10. Punishment for damaging reputation, dignity etc.
- Whoever, with malicious intention harasses a person to damage his/her reputation and dignity, or with intention to sexually exploit or with intent to extort money or the property, or any other ulterior motive, identifies, calls, stigmatizes, defames or accuses a person as witch. shall be punished with imprisonment for a term which shall not be less than three years but which may extend to seven years and with a minimum fine of Rs. 10,000/- which may extend to Rs. 50,000/-.
