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Union of India - Section

Section 6 in The Terrorist And Disruptive Activities (Prevention) Act, 1987

6. Enhanced penalties

(1)If any person with intent to aid any terrorist or disruptionist, contravenes any provision of, or any rule made under the Arms Act, 1959 (54 of 1959), the Explosives Act, 1884 (4 of 1884), the Explosive Substances Act, 1908 (6 of 1908) or the Inflammable Substances Act, 1952 (20 of 1952), he shall, notwithstanding anything contained in any of the aforesaid Acts or the rules made thereunder, be punishable with imprisonment for a term which shall not be less than five years but which may extend to imprisonment for life and shall also be liable to fine.
(2)For the purposes of this section, any person who attempts to contravene or abets, or attempts to abet, or does any act preparatory to the contravention of any provision of any law, rule or order, shall be deemed to have contravened that provision, and the provisions of sub-section (1) shall, in relation to such person, have effect subject to the modification that the reference to imprisonment for life shall be construed as a reference to imprisonment for ten years.
Form of Charge6
Form of Charge under section 6I,..............(name and office of the Designated Court, etc.),hereby charge you..............(name of the accused)as follows:That you, on or about the...............day of..............., at..............., contravened the provisions of section (to wit)...............of the Arms Act/or the Explosives Act/or the Explosive Substances Act/or the Inflammable Substances Act and thereby committed an offence punishable under section 6 of the Terrorist Disruptive Activities (Prevention) Act, 1987, and within my cognizance.And I hereby direct that you be tried by this Court on the said charge.