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Sashastra Seema Bal Act, 2007 18. Offences punishable more severely on active duty than at other times. Any person subject to this Act who commits any of the following offences, namely:. a. forces a safeguard, or forces or uses criminal force to a sentry; or b. breaks into any house or other place in search of plunder; or c. being a sentry, sleeps upon his post or is intoxicated; or d. without orders from his superior officer leaves his guard, picket, patrol or post; or e. intentionally or through neglect occasions a false alarm in camp or quarters, or spreads or causes to be spread reports calculated to create unnecessary alarm or despondency; or f. makes known the parole, watchword or countersign to any person not entitled to receive it; or knowingly gives a parole, watchword or a countersign different from what he received, shall, on conviction by a Force Court,. i. if he commits any such offence when on active duty, be liable to suffer imprisonment for a term which may extend to fourteen years or such less punishment as is in this Act mentioned; and ii. if he commits any such offence when not on active duty, be liable to suffer imprisonment for a term which may extend to seven years or such less punishment as is in this Act mentioned.    |
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