Section 17 in The M.P. Vishesh Sashastra Bal Adhiniyam, 1968
17. Less heinous offences.
- Every officer of the Special Armed Force who-(a)assaults or uses or attempts to use criminal force against any sentry; or(b)being in command of a guard, piquet or patrol, refuses to receive any prisoner or person lawfully made over to his charge, or whether in such command or not releases any prisoner or person without proper authority or negligently suffers any prisoner or person to escape; or(c)being in command of a guard, piquet or patrol, permits any person belonging to such guard, piquet or patrol to engage himself in gambling or other behaviour prejudicial to good order and discipline; or(d)being under arrest or in confinement, leaves his arrest or confinement, before he is set at liberty by lawful authority; or(e)is grossly insubordinate or insolent to his superior officer in the execution of his office; or(f)maligns or disparages a superior officer or refers to him in derogatory terms either orally or in writing; or(g)refuses to superintend or assist in the making or carrying out of any construction of any description ordered to be made either in quarters or in the field; or(h)assaults or otherwise ill-treats any officer of the Special Armed Force with reference to whom he is a superior officer; or(i)designedly or through neglect damages or losses or fraudulently or without due authority disposes of his arms clothes, tools, equipment, ammunition, accountrements or other necessaries furnished to him for the execution of his office or any such article entrusted to him or to any other person; or(j)malingers, feigns or produces deceases or infirmity in himself or intentionally delays his cure or aggravates his disease or infirmity; or(k)with intent to render himself or any other person unfit for duty voluntarily causes hurt to himself or any other person;(l)commits extortion or without lawful authority extorts from any person, carriage, partridge or provisions; or(m)wilfully or negligently ill-treats, injures or causes the death of any animal or damages, losses or makes away any animal or vehicle used in the public service,shall be punishable with rigorous imprisonment for a term which may extend to six months or with fine, which may extend to five hundred rupees or with both.
