Section 19 in The Karnataka Treasure Trove Act, 1962
19. Penalty on owner abetting offences under section 18.—
If the owner of the place in which any treasure is found abets, within the meaning of the Indian PenalCode, any offence under sub-section (1) of section 18, the share of such treasure or themoney in lieu thereof to which he would otherwise be entitled shall vest in theGovernment, and he shall, on conviction, be punished with imprisonment which may extend to six months or with fine or with both.
