Central Government Act
Section 402 in The Indian Penal Code, 1860
402. Assembling for purpose of committing dacoity.-- Whoever, at any time after the passing of this Act, shall be one of five or more persons assembled for the purpose of committing dacoity, shall be punished with rigorous imprisonment for a term which may extend to seven years, and shall also be liable to fine. Of criminal misappropriation of property