Section 19 in The Unlawful Activities (Prevention) Act, 1967
19. Punishment for harbouring, etc.—
Whoever voluntarily harbours or conceals, or attempts to harbour or conceal any person knowing that such person is a terrorist shall be punishable with imprisonment for a term which shall not be less than three years but which may extend to imprisonment for life, and shall also be liable to fine:Provided that this section shall not apply to any case in which the harbour or concealment is by the spouse of the offender.
