Section 12 in Uttar Pradesh Dacoity Affected Areas Act, 1983
12. Punishment for offence against public servant
Whoever commits a scheduled offence against the person of a public servant or against the person of a member of his family shall--(a)if such offence is punishable with death or imprisonment for life under the Indian Penal Code be punished with the punishment provided for the offence in the said Code, and(b)in other cases be punished with imprisonment which may extend to ten years and with fine.Explanation.--For the purposes of this section and Section 13, a member of family of a public servant shall mean his parents, spouses, sons and daughters, grandsons and grand-daughters and great grandsons and great grand-daughters and their spouses and shall include a person dependent on and residing with such public servant.
