The Central Reserve Police Force Act, 1949
9.
More heinous offences.
Every
member of the Force who-
- begins, excites, causes or conspires to cause or joins in any mutiny, or, being
present at any mutiny, 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 or conspiracy to mutiny or of any conspiracy against the State does
not, without delay, give information thereof to his superior officer ; or
- uses, or attempts to use,
criminal force to, or commits an assault on, his superior officer, whether on or
off duty, knowing or having reason to believe him to be such ; or
- shamefully abandons or delivers
up any post or guard which is committed to his charge, or which it is his duty
to defend ; or
- directly or indirectly holds
correspondence with, or assists or relieves any person in arms against the State
or omits to discover immediately to his superior officer any such correspondence
coming to his knowledge ; or who, while on active duty,- .
- disobeys the lawful command of
his superior officer; or
- deserts the Force ; or
- being a sentry, sleeps upon his
post or quits it without being regularly relieved or without leave ; or
- leaves his commanding officer, or his post or party, to go in search of plunder
; or
124.
- quits his guard, picquet, party or patrol without being regularly relieved or
without leave ; or
- 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 breaks into any house or other place
for plunder, or plunders, destroys or damages property of any kind; or
- intentionally causes or spreads
a false alarm in action or in camp, garrison or quarters ; or
- displays cowardice in the execution of his duty, shall be punishable with
transportation for life 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 of trans - portation or imprisonment.
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