Section 17(b) in The Indo-Tibetan Border Police Force Act, 1992
(b)without due authority holds correspondence with, or communicates intelligence to the enemy or any person in league with the enemy or having come to the knowledge of any such correspondence or communication, wilfully omits to disclose it immediately to his commanding officer or other superior officer, shall, on conviction by a Force Court, be liable to suffer imprisonment for a term which may extend to fourteen years or such less punishment as is in this Act mentioned.
