Section 21(2) in The Border Security Force Act, 1968
(2)Any person subject to this Act who disobeys any lawful command given by his superior officer shall, on conviction by a Security Force Court,-(a)if he commits such offence when on active duty, be liable to suffer imprisonment for a term which may extend to fourteen years or such less punishment as is in this Act mentioned; and(b)if he commits such offence when not on active duty, be liable to suffer imprisonment for a term which may extend to five years or such less punishment as is in this Act mentioned.
