Section 40 in The Unlawful Activities (Prevention) Act, 1967
40. Offence of raising fund for a terrorist organisation.—
(1)A person commits the offence of raising fund for a terrorist organisation, who, with intention to further the activity of a terrorist organisation,—(a)invites another person to provide money or other property, and intends that it should be used, or has reasonable cause to suspect that it might be used, for the purposes of terrorism; or(b)receives money or other property, and intends that it should be used, or has reasonable cause to suspect that it might be used, for the purposes of terrorism; or(c)provides money or other property, and knows, or has reasonable cause to suspect, that it would or might be used for the purposes of terrorism.[Explanation.—For the purposes of this sub-section, a reference to provide money or other property includes—(a)of its being given, lent or otherwise made available, whether or not for consideration; or(b)raising, collecting or providing funds through production or smuggling or circulation of high quality counterfeit Indian currency.](2)A person, who commits the offence of raising fund for a terrorist organisation under sub-section (1), shall be punishable with imprisonment for a term not exceeding fourteen years, or with fine, or with both.
