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Union of India - Section

Section 4 in The Explosive Substances Act, 1908

4. Punishment for attempt to cause explosion, or for making or keeping explosive with intent to endanger life or property

.Any person who unlawfully and maliciously
(a)does any act with intent to cause by an explosive substance or special category explosive substance, or conspires to cause by an explosive substance or special category explosive substance, an explosion of a nature likely to endanger life or to cause serious injury to property; or
Form of Charge6
[Sections 2 to 5 substituted by Act 54 of 2001, Section 3 (w.e.f. 1.2.2002).]
Form of charge under section 4(a)I ,..............(name and office of the Court of Session),hereby charge you..............(name of the accused)as follows:That you, on or about the...............day of..............., at..............., unlawfully and maliciously done an act, namely,...............with intent to cause by an explosive substance, namely,...............or conspired to cause by an explosive substance, namely,...............an explosion in India of a nature likely to endanger life or to cause serious injury to property and thereby committed an offence punishable under section 4(a) of the Explosive Substances Act, 1908, and within my cognizance.And I hereby direct that you be tried by this Court on the said charge.
(b)makes or has in his possession or under his control any explosive substance or special category explosive substance with intent by means thereof to endanger life, or cause serious injury to property, or to enable any other person by means thereof to endanger life or cause serious injury to property in India, shall, whether any explosion does or does not take place and whether any injury to person or property has been actually caused or not, be punished,
(i)in the case of any explosive substance, with imprisonment for life, or with imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine;
(ii)in the case of any special category explosive substance, with rigorous imprisonment for life, or with rigorous imprisonment for a term which may extend to ten years, and shall also be liable to fine.
Form of Charge6
Form of charge under section 4(b)I ,..............(name and office of the Court of Session),hereby charge you..............(name of the accused)as follows:That you, on or about the...............day of..............., at..............., unlawfully and maliciously made or had in your possession or under your control an explosive substance, namely,...............with intent by means thereof to endanger life, or cause serious injury to property, or to enable other person, namely,...............by means thereof to endanger life or cause serious injury to property in India and thereby committed an offence punishable under section 4(b) of the Explosive Substances Act, 1908, and within my cognizance.And I hereby direct that you be tried by this Court on the said charge.