Section 22(c) in The Indo-Tibetan Border Police Force Act, 1992
(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:
