22. Punishment for abetment or escape of persons arrested, etc.
- Any officer or person exercising powers under this Act, who-(a)unlawfully releases any person arrested under this Act, or(b)abets the escape of any person arrested under this Act, or(c)abets the commission of any offence against this Act,and any other officer of the Crown or of a local body who abets the commission of any offence against this Act, shall be punishable with imprisonment of either description which may extend to six months, or with fine which may extend to five hundred rupees, or with both.
