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[Cites 0, Cited by 73] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in The Terrorist And Disruptive Activities (Prevention) Act, 1987

(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.