Section 18(f) in The Indo-Tibetan Border Police Force Act, 1992
(f)makes known the parole, watchward or countersign to any person not entitled to receive it; or knowingly gives a parole, watch-ward or a countersign different from what he received, shall, on conviction by a Force Court, -(i)if he commits any such offence when on active duty, be liable to suffer imprisonment for a term which may extend to fourteen years or such less punishment as is in this Act mentioned; and(ii)if he commits any such offence when not on active duty, be liable to suffer imprisonment for a term which may extend to seven years or such less punishment as is in this Act mentioned.
