Section 8(1) in The Chhattisgarh Vishesh Jan Suraksha Adhiniyam, 2005
(1)Whoever is a member of an unlawful organization or takes part in meetings or activities of any such organization or contributes or receives or solicits any contribution for the purpose of any such organization shall be punished with imprisonment for a term which may extend to three year and shall also be liable to fine.
