Section 32 in The Assam Criminal Law (Amendment) Act, 1934
32. Penalty for possession of documents inciting to and encouraging the commission of certain offences.
- Whoever has in his possession any newspaper, book or other document which contains any words, signs or visible representation which-(a)incite to or encourage, or tend to incite to or encourage the commission of any offence of murder, robbery, dacoity, or criminal intimidation, or any offence punishable under the Indian Arms Act, 1908, or under Sections 121, 122-A, 124, 326, 329, 332, 396, 399, 400, 402, 435, 436, 440, or 457 of the Indian Penal Code; or(b)directly or indirectly express approved or admiration of any such offence in a manner likely to encourage the commission of the offence,shall, unless he proves that he has such newspaper, book or document in his possession-(i)in circumstances indicating that he did not intend that it should, and did not know that it could be used for the purpose of disseminating any doctrine tending to further or encourage the terrorist movement; or(ii)for the purpose of bona fide research or study not connected with the furtherance or encouragement of the terrorist movement,be punishable with imprisonment which may extend to three years or with fine or with both
