97. Punishment for Abetment for escape of person arrested.
- Any officer or person exercising power 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 [Government] [This word was substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] or of a local authority who abets the commission of any offence against this Act, shall, on conviction, be punished with imprisonment for a term which may extend to [three years] [Substituted 'one year' by Gujarat Act No. 9 of 2017, dated 16.3.2017.] or with fine which may extend to [fifty thousand rupees] [Substituted 'one thousand rupees' by Gujarat Act No. 9 of 2017, dated 16.3.2017.], or with both.[Provided that any officer who abets the offence punishable under Section 65-A shall, on conviction, be punished with imprisonment which may extend to seven years and with fine which may extend to one lakh rupees] [Added by Gujarat Act No. 9 of 2017, dated 16.3.2017.]
