Section 6(a) in The Uttar Pradesh Pradeshik Armed Constabulary Act, 1948
(a)begins, excites, causes or joins in any mutiny or sedition, or being present at any mutiny or sedition does not use his utmost endeavors to suppress it , or knowing or having reason to believe in the existence of any mutiny or of any intention to mutiny' does not without delay give information thereof to his commanding or other superior other; or
