Section 5 in The Explosive Substances (Amendment) Act, 2001
5. Punishment for making or possessing explosives under suspicious circumstances.-
Any person who makes or knowingly has in his possession or under his control any explosive substance or special category explosive substance, under such circumstances as t give rise to a reasonable suspicion that he is not making it or does not have it in his possession or under his control for a lawful object, shall, unless he can show that he made it or had it in his possession or under his control for a lawful object, e punished,-(a)in the case of any explosive substance, with imprisonment for a term which may extend to ten years, and shall also be liable to fine;(b)in the case of any special category explosive substance, with rigorous imprisonment for life, or with rigorous imprisonment for a term which may extend to ten years, and shall also be liable to fine.'.
