(a)knowingly assists or induces, directly or indirectly, a child detained in or placed out on licence [from a Classifying Centre, Approved Centre or Approved Institution to escape from such Centre or Institution] [These words were substituted for the words 'from a certified school or a fit person institution to escape from the school or fit person institution' by Maharashtra 54 of 1975, Section 31(1).] or from any person with whom, as the case may be, he has been placed out on licence, or any child to escape from the person to whose care he has been committed under the provisions of this Act, or
