Indian Penal Code, 1860

140. Wearing garb or carrying token used by soldier, sailor or airman

Whoever, not being a soldier, ⁷⁵[sailor or airman], in the Military, ⁷⁶[Naval or Air] service of the ⁵³[Government of India], wears any garb or carries any token resembling any garb or token used by such a soldier, ⁷⁵[sailor or airman] with the intention that it may be believed that he is such a soldier,⁷⁵[sailor or airman], shall be punished with imprisonment of either description for a term which may extend to three months, or with fine which may extend to five hundred rupees, or with both.