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Union of India - Section

Section 3 in The Terrorist And Disruptive Activities (Prevention) Act, 1987

3. Punishment for terrorist acts

(1)Whoever with intent to overawe the Government as by law established or to strike terror in the people or any section of the people or to alienate any section of the people or to adversely affect the harmony amongst different sections of the people does any act or thing by using bombs, dynamite or other explosive substances or inflammable substances or fire-arms or other lethal weapons or poisons or noxious gases or other chemicals or by any other substances (whether biological or otherwise) of a hazardous nature in such a manner as to cause, or as is likely to cause, death of, or injuries to, any person or persons or loss of, or damage to, or destruction of, property or disruption of any supplies or services essential to the life of the community, or detains any person and threatens to kill or injure such person in order to compel the Government or any other person to do or abstain from doing any act, commits a terrorist act.
(2)Whoever commits a terrorist act, shall,
(i)if such act has resulted in the death of any person, be punishable with death or imprisonment for life and shall also be liable to fine;
(ii)in any other case, be punishable with imprisonment for a term which shall not be less than five years but which may extend to imprisonment for life and shall also be liable to fine.
Form of Charge6
Form of Charge under section 3(1) and (2)I,..............(name and office of the Designated Court, etc.),hereby charge you..............(name of the accused)as follows:That you, on or about the...............day of..............., at..............., with intent to overawe the Government by law established/or to strike terror in the people or any section of the people (to wit).............../or to alienate any section of the people (to wit).............../or to adversely affect the harmony amongst the different sections of the people (to wit)...............did an act (to wit).............../or thing (to wit)...............by using bombs/or dynamite/or other explosive substances (to wit).............../or firearms/or other lethal weapons/or poisons/or noxious gases/or chemicals/or any other substances (biological or otherwise) of a hazardous nature in such a manner as to cause/or as was likely to cause death of/or injuries to a person/or persons/or damage/or destruction of property/or disruption of supplies (to wit).............../or services essential to the life of the community and thereby committed an offence punishable under section 3(1) and 3(2) of the Terrorist Disruptive Activities (Prevention) Act, 1987, and within my cognizance.And I hereby direct that you be tried by this Court on the said charge.
(3)Whoever conspires or attempts to commit, or advocates, abets, advises or incites or knowingly facilitates the commission of, a terrorist act or any act preparatory to a terrorist act, shall be punishable with imprisonment for a term which shall not be less than five years but which may extend to imprisonment for life and shall also be liable to fine.
Form of Charge6
Form of Charge under section 3(3)I,..............(name and office of the Designated Court, etc.),hereby charge you..............(name of the accused)as follows:That you, on or about the...............day of..............., at...............committed/or attempted to commit/or advocated/or abetted AB to commit/or incited CD to commit/or knowingly facilitated (state the modes and manner of facilitation) the commission of a terrorist act (to wit).............../or any other act (to wit)...............which was preparatory to a terrorist act and thereby committed an offence punishable under section 3(3) of the Terrorist Disruptive Activities (Prevention) Act, 1987, and within my cognizance.And I hereby direct that you be tried by this Court on the said charge.
(4)Whoever harbours or conceals, or attempts to harbour or conceal, any terrorist shall be punishable with imprisonment for a term which shall not be less than five years but which may extend to imprisonment for life and shall also be liable to fine.
(5)[ Any person who is a member of a terrorists gang or a terrorists organisation, which is involved in terrorist acts, shall be punishable with imprisonment for a term which shall not be less than five years but which may extend to imprisonment for life and shall also be liable to fine.
(6)Whoever holds any property derived or obtained from commission of any terrorist act or has been acquired through the terrorist funds shall be punishable with imprisonment for a term which shall not be less than five years but which may extend to imprisonment for life and shall also be liable to fine.] [Inserted by Act 43 of 1993, Section 4 (w.e.f. 22.5.1993).]