Section 3(1) in The Arunachal Pradesh Control of Organised Crime Act, 2002
(1)Whoever commits an offence of orgnaised crime shall:-(i)if such offences has resulted in the death of any person be punishable with death or imprisonment for life and shall also be liable to a fine, subject to a minimum fine of rupees one lac ;(ii)in any other case, 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 liable to a fine, subject to a minimum fine of rupees five lacs.
