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Bengal Presidency - Section

Section 42 in The Calcutta Police Act, 1866

42. Penalty for harbouring and concealing deserters from merchant vessels

Whoever, in any place within the said town wilfully harbours or conceals any seaman or apprentice belonging to any vessel other than a vessel of the Indian Navy, knowing or having reason to believe, such seaman or apprentice to be a deserter, shall be liable, on summary conviction before a Magistrate, to a fine not exceeding one hundred rupees.