Section 11 in Rajasthan Dacoity Affected Areas Act, 1986
11. Punishment for scheduled offences generally
- A person who commits a scheduled offence shall, if no specific punishment is provided for that in the Indian Penal Code, 1860 (Central Act XLV of 1860) and that offence is also not punishable under Section 9, be punished with imprisonment which may extend to ten years and with fine.
