Section 3(3) in Prevention of Destruction and Damage to Property Ordinance, 2015
(3)Whoever commits an offence under sub-section (1) or sub-section (2) of section 3 by fire or explosive substance shall be punished with rigorous imprisonment for a term which shall not be less than one year, but which may extend to ten years and with fine.provided that the court may, for special reasons to be recorded in its judgement, award a sentence of imprisonment for a term of less than one year.
