Section 7 in The Uttar Pradesh Pradeshik Armed Constabulary Act, 1948
7. Less heinous offences, -
An officer of Pradeshik Armed Constabulary who-(a)strikes or assaults any sentry; or(b)being under arrest or in confinement, escapes from arrest or commitment; or(c)is grossly insubordinate or insolent to his superior officer in the execution of his office; or(d)strikes or maliciously ill-treats any officer of the Pradeshik Armed Constabulary subordinate to him in rank or position ; or(e)malingers or feigns or produce disease or infirmity in himself, or intentionally delays his cure, or aggravates his disease or infirmity; or(f)being a sentry sleeps while upon his post; or(g)quits his post guard, piquet, party or patrol without being regularly relieved or without leave;shall, on conviction, be punished with imprisonment for term which may extend to seven years or fine with or with both.
