Section 30 in The National Security Guard Act, 1986
30. Extortion and exaction.—
Any person subject to this Act who commits any of the following offences, that is to say,—(a)commits extortion; or(b)without proper authority exacts from any person money, provisions or service,shall, on conviction by a Security Guard Court, be liable to suffer imprisonment for a term which may extend to ten years or such less punishment as is in this Act mentioned.
