4. Punishment for attempt to cause explosion, or for making or keeping explosive with intent to
endanger life or property.—Any person who unlawfully and maliciously—
(a) does any act with intent to cause by an explosive substance or special category explosive
substance, or conspires lo cause by an explosive substance or special category explosive substance,
an explosion of a nature likely to endanger life or to cause serious injury to property; or
1. This Act has been extended to—
Goa, Daman and Diu with modifications by Reg. 12 of 1962, s. 3 and Sch., (w.e.f. 1-2-1965) and comes
into force in Pondicherry vide Reg. of 1963, s. 3 and First Schedule (w.e.f. 1-10-1963);
and brought into force in Dadra and Nagar Haveli by Reg. 6 of 1963, s. 2 and Sch. 1 (w.e.f. 1 -7-1965) :
the whole of territory of Lakshadweep tide Keg. 8 of 1965, s. 3 and Sch. (w.e.f. 1-10-1967):
the State of Sikkim tide Notification No. G.S.R. 201, dated 30-1-1976 (w.e.f. 1-2-1976):
2. Subs. by the A.O. 1950, for sub-section
(2).
3. The words and letter “except Part B States” omitted by Act 3 of 1951, s. 3 and the Schedule.
4. Subs. by s. 3 and the Schedule, ibid., for “wherever they may be”.
5. Subs. by Act 54 of 2001, s. 2, for sections 2 to 5 (w.e.f. 1-2-2002).
2
(b) makes or has in his possession or under his control any explosive substance or special
category explosive substance with intent by means thereof to endanger life, or cause serious injury to
property, or to enable any other person by means thereof to endanger life or cause serious injury to
property in India,
shall, whether any explosion does or does not take place and whether any injury to person or property has
been actually caused or not, be punished,—
(i) in the case of any explosive substance, with imprisonment for life, or with imprisonment
of either description for a term which may extend to ten years, and shall also be liable to fine;
(ii) in the case of any special category explosive substance, with rigorous imprisonment for
life, or with rigorous imprisonment for a term which may extend to ten years, and shall also be
liable to fine.
