Section 11 in BIHAR SPECIAL ARMED POLICE ACT, 2021
11. Punishment for 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 endeavour 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 immediatelyto his commanding or other superior officer any such correspondence coming to his knowledge; or Who, while in 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)Without authority leaves his Commanding Officer, or his post or party, to go in search of plunder ; or(i)quits his guard, picket, party or patrol without being regularly relieved or without leave; or(j)uses criminal force to, or commits an assault on, any person bringing provisions or other necessaries to camp or quarters, or forces a safeguard, or without authority breaks into any house or any other place for plunder, or plunders, destroys or damages any property of any kind; or(k)intentionally causes or spreads a false alarm in action, camp, garrison or quarters ; shall be punished with life imprisonment or for a term of not lessthan 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 withfine to that extent in addition to such sentence or imprisonment, as the case may be, as may be passed upon him under this Section. Punishment for other heinous offences :-
