Section 46 in The National Security Guard Act, 1986
46. Civil offences not triable by a Security Guard Court.—
A person subject to this Act who commits an offence of murder or of 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 under this Act and shall not be tried by a Security Guard Court, unless he commits any of the said offences,—(a)while on active duty; or(b)at any place outside India.
