Section 8 in The Chhattisgarh Vishesh Jan Suraksha Adhiniyam, 2005
8. Penalties.
(1)Whoever is a member of an unlawful organization or takes part in meetings or activities of any such organization or contributes or receives or solicits any contribution for the purpose of any such organization shall be punished with imprisonment for a term which may extend to three year and shall also be liable to fine.(2)Whoever not being a member of an unlawful organization in any manner contribute or receives or solicits any contribution or aid for such organisation or harbours, any member of such organisation be punished with imprisonment for a term which may extend to two years and shall also be liable to fine.(3)Whoever manages or assists in the management or an unlawful organization or promotes or assists in promoting a meeting of any such organisation or any member thereof, or in any way indulges in any unlawful activity of such organisation in any manner or through whatever medium or device shall be punished with imprisonment for a term which may extend to three years and shall also be liable to fine.(4)No police officer shall investigate any crime under sub-sections (1) and (2) of this section, until the Superintendent of Police of the District concerned has not granted him a clear permission thereof.(5)Whoever commits or abets or attempts to commit or plans to commit any unlawful activity in any specified area shall be punished with imprisonment tor a term which may extend to seven years and also be liable to fine.
