5. Punishment for making or possessing explosives under suspicious circumstances.—
Any
person who makes or knowingly has in his possession or under his control any explosive substance or
special category explosive substance, under such circumstances as to give rise to a reasonable suspicion
that he is not making it or does not have it in his possession or under his control for a lawful object, shall,
unless he can show that he made it or had it in his possession or under his control for a lawful object, be
punished,—
(a) in the case of any explosive substance, with imprisonment for a term which may extend to ten
years, and shall also be liable to fine;
(b) 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.]
