Section 20 in Jammu and Kashmir Private Security Agencies (Regulation) Act, 2015
20. Penalty for unauthorized use of certain uniforms.
- If any private security guard or supervisor wears the uniform of army, air force, navy or any other armed forces of the Union or police or any dress having the appearance or bearing any of the distinctive marks of that uniform, he and the proprietor of the private security agency shall be punishable with imprisonment for a term which may extend to one year or with fine which may extend to ten thousand rupees, or with both.
