Section 2(b) in The M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981
(b)"dacoit" in relation to a dacoity and kidnapping affected area, means a person who commits or has committed an offence punishable under section 395 of the Indian Penal Code (XLV of 1860) or a specified offence, or as the case may be, a person accused of commission of any such offence;
