Section 18 in The M.P. Vishesh Sashastra Bal Adhiniyam, 1968
18. Officer of Special Armed Force in command to give information of commission of offence under his charge.
- An officer of the Special Armed Force, who, being in command of any guard, piquet party, patrol or detachment and knowing of the commission or of a design to commit any offence punishable under Section 16 or Section 17, by or on the part of any officer of the Special Armed Force under his command, intentionally omits or without reasonable excuse, the burden of proving which shall lie on him, fails to give information of such commission or design to his superior officer, shall be punished with rigorous imprisonment for a term which may extend to six months or with fine which may extend to five hundred rupees or with both.
