Section 11 in Assam Witch Hunting (Prohibition, Prevention and Protection) Act, 2015
11. Punishment for attributing misfortune.
- Whoever, identifies, calls, stigmatizes, defames or accuses a person as witch and blames that person of any misfortune that befalls his village/area/locality or community which may also include natural disasters, such as droughts, floods, crop loss, illness or any death in the village, shall be punished with imprisonment for a term which may extend to three years and with fine which shall not be less than Rs. 10,000/- but which may extend to Rs. 50,000/-.
