Section 4(b) in The Delhi Prevention of Touting and Malpractices Against Tourists Act, 2010
(b)abets an offence of touting or malpractice under this Act, shall, notwithstanding anything contained in the Indian Penal Code, 1860 (45 of 1860), be punished with imprisonment for a term which may extend to six months, or with fine which may extend to five thousand rupees, or with both;
