Section 19(1) in Arunachal Pradesh Forest and Special Tiger Protection Force Act, 2012
(1)Without prejudice to the provisions contained in section 8, the act of willfully neglecting or refusing or surrendered certificate of appointment or the arms, accoutrement's, clothing and other articles furnished as required under sub-section (1) of section 18, or the act engaging himself without authority in any employment other than his duty as a member of the Forces, shall be punishable with imprisonment for a term which shall not be less than six months or fine shall not be less than five thousand rupees or with both.
