Section 3A in The Egress and Internal Movement (Control) Ordinance, 2005
3A. Penalty for possessing arms and explosive.
- Whoever contravenes the provision of any order made under section 2 and is found to be in possession of arms, explosives or any equipment capable of being used for espionage or sabotage, he shall be punishable with imprisonment for a term which, in the absence of special reasons to be recorded in writing by the Court, shall not be less than five years but may extend to seven years and shall also be liable to fine.
