Section 44 in The National Security Guard Act, 1986
44. Abetment of offences that have not been committed.—
(1)Any person subject to this Act who abets the commission of any of the offences punishable with death under sections 15, 17 and sub-section (1) of section 18 shall, on conviction by a Security Guard Court if that offence be not committed in consequence of the abatement, and no express provision is made by this Act for the punishment of such abatement, be liable to suffer imprisonment for a term which may extend to fourteen years or such less punishments as is in this Act mentioned.(2)Any person subject to this Act who abets the commission of any of the offence specified in sections 15 to 41 (both inclusive) and punishable with imprisonment shall, on conviction by a Security Guard Court if that offence be not committed in consequence of the abetment, and no express provision is made by this Act for the punishment of such abetment, be liable to suffer imprisonment for a term which may extend to one-half of the longest term provided for that offence or such less punishment as is in this Act mentioned.
