Section 22 in The Indo-Tibetan Border Police Force Act, 1992
22. Striking or threatening superior officer
.-Any person subject to this Act who commits any of the following offences, that is to say, -(a)uses criminal force to or assaults his superior officer; or(b)uses threatening language to such officer; or(c)uses insubordinate language to such officer, shall, on conviction by a Force Court, -(i)if such officer is at the time in the execution of his office or, if the offence is committed 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)in other cases be liable to suffer imprisonment for a term which may extend to ten years or such less punishment as is in this Act mentioned:Provided that in the case of an offence specified in clause (c), the imprisonment shall not exceed five years.
