Section 9(a) in The M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981
(a)if such an offence is punishable with death or with imprisonment for life under the Indian Penal Code (XLV of 1860), be punished with punishment provided for that offence in the Indian Penal Code (XLV of 18601; and
