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State of Odisha - Section

Section 5 in The Orissa Special Armed Police Act, 1946

5. Punishment for more heinous offences

A Special Armed Police Officer who -
(a)begins, excites, causes or joins in, any mutiny or sedition, or, being-present at any mutiny or sedition, does not use his utmost endeavours 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 officer; or
(b)uses, or attempts to use, criminal force to, or commits an assault on, his superior officer, whether on or off duty; or
(c)shamefully abandons or delivers up any garrison, fortress, post or guard which is committed to his charge or which it is in his duty to defend; or
(d)directly or indirectly holds correspondence with, or assists or relieves any person in arms against the State or omits to discover immediately to his commanding or other superior officer any such correspondence coming to his knowledge; or
who, while on active service -
(e)disobeys the lawful command of his superior officer; or
(f)deserts the service; or
(g)being a sentry, sleeps upon his post, or quits it without being regularly relieved or without leave; or
(h)quits his guard, piqued, party or patrol without being regularly relieved or without leave; or
(i)uses criminal force to, or commits an assault on, any person bringing provisions or other necessaries to camp or headquarters of forces a safeguards, or without authority breaks into any house or any other place for plunder, or plunders, destroys or damages any property of any kind; or
(j)intentionally causes or spreads false alarm in action, camp, garrison or quarters;
shall be punished with transportation for life or for a term of not less than seven years, or with imprisonment for a term which may extend to fourteen years, or with fine which may extend to three months pay or with fine to that extent in addition to such sentence or transportation or imprisonment as the case may be, as may be passed upon him under this Section.