Section 56(4) in The Indo-Tibetan Border Police Force Act, 1992
(4)A subordinate officer not below the rank of Sub-Inspector who is commanding a detachment or an outpost shall have the powers to proceed against a person subject to this Act, other than a subordinate officer or an under officer, who is charged with an offence under this Act and award such person to the extent prescribed, one or more of the punishments specified under clauses (c) and (d ) of sub-section (1) provided that the maximum limit of punishment awarded under clause (c) shall not exceed fourteen days.
