41. Penalty for abetting escape of youthful offender or child
. - Whoever-(a)knowingly assists or induces, directly or indirectly, a child or youthful offender detained in or placed out on licence from a certified school to escape from the school or from any person with whom he is placed out on licence or any child or youthful offender to escape from the person to whose care he is committed under the provisions of this Act;(b)knowingly harbours, conceals or prevents from returning to school or to any person with whom he is placed out on licence or to whose care he is committed under this Act, a child or youthful offender, who has so escaped, or knowingly assists in so doing;shall be punishable with imprisonment of either description for a term which may extend to two months or with fine which may extend to two hundred rupees or with both.
