Sashastra Seema Bal Act, 2007
27. Certain forms of disgraceful conduct.
Any person subject to this Act who commits any of the following
offences, namely:.
a. is
guilty of any disgraceful conduct of a cruel, indecent or unnatural kind; or
b. maligns,
or feigns, or produces disease or infirmity in himself or intentionally delays
his cure or aggravates his disease or infirmity; or
c. with
intent to render himself or any other person unfit for service, voluntarily
causes hurt to himself or that person, shall, on conviction by a Force Court, be
liable to suffer imprisonment for a term which may extend to seven years or
such less punishment as is in this Act mentioned.