- Whoever -(a)Knowingly assists or induces, directly or indirectly, a child detained in or placed out on licence from a children's home or special School to escape from the children's home or special school or from any person with whom he is placed out on licence or from the person with whom he is boarded out under the provisions of this Act; and(b)knowingly harbours, conceals or prevents from returning to the children's home or special school or to any person with whom he is placed out on licence or with whom he is boarded out under this Act, a child 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.
