Section 16 in The M.P. Vishesh Sashastra Bal Adhiniyam, 1968
16. Mure heinous offences.
- Every officer of the Special Armed Force who,-(a)begins, excites, causes or conspires to cause, or joint any mutiny or, being present at any mutiny does not use his utmost endeavors to suppress it, knowing or having reason to believe in the existence of any mutiny, or of any intention or conspiracy to mutiny, or of any conspiracy, against the State, does not, without delay, give information thereof to the superior officer; or(b)use or attempts to use criminal force against or commits an assault, on his superior officer whether on or off duty; or(c)shamefully abandons or delivers up any post, guard building, fortification or property which is committed to his charge, or which it is his duty to defend; or(d)in the presence of any person in arms against whom it is his duty to act, shamefully casts away his arms or his ammunition or intentionally uses words or any other means to induce any officer of the Special Armed Force or any police officer to abstain from acting against any such person in arms, or to discourage such officer from acting against any such person in arms, or who is otherwise guilty of cowardice or misbehaviour in the presence of any such person in arms; or(e)directly or indirectly holds correspondence with, or communicates intelligence to, or assists, or relieves any person in arms against the State or any person conspiring against the State Government or public security or any person to be arrested, or omits to discover immediately to his superior officer present, any such correspondence or communications coming to his knowledge; or(f)directly or indirectly sells, gives away, or otherwise disposes, or agrees to or assists in, the sale, gift or disposal of any arms, ammunition or equipment to any such person as aforesaid, or knowingly harbours or protects any such person; or(g)while on active duty-(i)disobeys the lawful command of his superior officer;(ii)deserts his force or his post; or(iii)being a sentry or otherwise detailed to remain alert, sleeps at his port or quits it without being regularly relieved or without leave; or(iv)without authority, leaves his Zonal Office for any purpose whatsoever; or(v)uses criminal force against, or commits an assault on any person whom he has not any reason to believe to be in arms against the State and against whom it is his duty to act, or without authority breaks into any houses or other place for plunder or any illegal purpose or wilfully and unnecessary plunders, destroys or damages any property of any kind; or(vi)intentionally causes or spreads a false alarm in action, or in camp, garrison or quarters,shall be punished with rigorous imprisonment for a term which may extend to fourteen years and shall also be liable to fine.Explanation. - An Officer of the Special Armed Force shall be deemed to desert the Force if he leaves his place of duty or posting without the permission of his superior officer, and he shall be deemed to desert his post if he leaves any sentry, beat, point, building, vehicle, or other place at which or in which he is specifically ordered by his superior officer to perform the duty assigned to him.
