Section 4 in Assam Witch Hunting (Prohibition, Prevention and Protection) Act, 2015
4. Punishment for identifying, calling etc as witch and for abetment.
- Whoever,-(i)identifies, calls, stigmatizes, defames or accuses either by words, signs, indications, conducts, actions or any other manner, any person as witch.(ii)instigates or aids or abets any such acts mentioned in clause (i) above, shall be punished with imprisonment for a term which shall not be less than three years but can extend up to a term of seven years and with fine, which shall not be less than Rs. 50,000/- but which may extend to Rs. 5,00,000/-.
