(1)Whoever-(a)knowingly assists or induces, directly or indirectly, a juvenile delinquent or other child to escape from a reception home, or a reformatory, industrial or borstal school or from the custody of the person under whom he is placed by an order under this Act; or(b)knowingly harbours, conceals, or prevents from returning to such home or school or to such person a juvenile delinquent or other child who has so escaped, or knowingly assists in doing so;shall be punishable with imprisonment for a term which may emend to six months or with fine not exceeding five hundred rupees or with both.
