Indian Penal Code, 1860
157.
Harboring persons hired for an unlawful assembly
Whoever harbors, receives
or assembles, in any house or premises in his occupation or charge, or under
his control any persons, knowing that such persons have been hired, engaged or
employed, or are about to be hired, engaged or employed, to join or become
members of an unlawful assembly, shall be punished with imprisonment of either
description for a term which may extend to six months, or with fine, or with
both.