Section 3 in The Explosive Substances Act, 1908

3. Punishment for causing explosion likely to endanger life or property.- Any person who unlawfully and maliciously causes by any explosive substance and explosion of a nature likely to endanger life or to cause serious injury to property shall, whether any injury to person or property has been actually caused or not, be punished with transportation for life or any shorter term, to which fine may be added, or with imprisonment for a term which may extend to ten years, to which fine may be added.

1. This Act has been extended to-- Goa, Daman and Diu with modifications by Reg. 12 of 1962, s. 3 and Sch., and comes into force in Pondicherry vide Reg. 7 of 1963, s. 3 and Sch. 1. (w. e. f. 1- 10- 1963 ); and brought into force in Dadra and Nagar Haveli by Reg. 6 of 1963, s. 2 and Sch. I (w. e. f. 1- 7- 1965 ); the whole of Union territory of Lakshadweep vide Reg. 8 of 1965, s. 3 and Sch., (w. e. f. 1- 10- 1967 ); the State of Sikkim vide Notification No. G. S. R. 201, dated 30- 1- 1976 (w. e. f. 1- 2- 1976 ). 2. Subs. by the A. O. 1950, for the former sub- section. 3. The words" except Part B States" rep. by Act 3 of 1951, s. 3 and Sch. 4. Subs. ibid., for" wherever they may be".