(b)knowingly harbours, conceals, connives at or prevents from returning [to any such Centre or Institution] [These words were substituted for the words 'to a school or fit person institution', by Maharashtra 54 of 1975, Section 31(2).] or to any person with whom he is placed out on licence or to whose care he is committed under this Act, a child who has so escaped or knowingly assists or connives at so doing, shall, on conviction, be punished with imprisonment of either description for a term which may extend to three months or with fine which may extend to five hundred rupees or with both.
