Section 34 in The Indo-Tibetan Border Police Force Act, 1992
34. Extortion and exaction
.-Any person subject to this Act who commits any of the following offences, that is to say, -(a)commits extortion; or(b)without proper authority exacts from any person money, provision or service, shall, on conviction by a Force Court, be liable to suffer imprisonment for a term which may extend to ten years or such less punishment as is in this Act mentioned.
