Section 50 in The Indo-Tibetan Border Police Force Act, 1992
50. Civil offences not triable by a Force Court
.-A person subject to this Act who commits an offence of murder or culpable homicide not amounting to murder against, or of rape in relation to, a person not subject to this Act shall not be deemed to be guilty of an offence against this Act and shall not be tried by a Force Court, unless he commits any of the said offences -(a)while on active duty; or(b)at any place outside India; or(c)at any place specified by the Central Government by notification, in this behalf.
