83. Punishment for abetment of escape of persons arrested.
Any officer exercising powers under this Act, who,-(a)unlawfully releases any person arrested under this Act, or(b)abets the escape of any person arrested under this Act; or(c)abets the commission of any offence against this Act, and any other officer of the State Government or of a local authority who abets the commission of any offence against this Act,-shall, on conviction, be punished with imprisonment for a term which may extend to one year or with fine which may extend to one thousand rupees, or with both.
