Sashastra Seema Bal Act, 2007

36. Injury to property, etc.

Any person subject to this Act who commits any of the following offences, namely:

a.      destroys or injures any property mentioned in clause (a ) of section 35, or any property belonging to any Force mess, band or institution, or to any person subject to this Act; or

b.     commits any act which causes damage to, or destruction of, any property of the Government by fire; or

c.      kills, injures, makes away with, ill-treats or loses, any animal entrusted to him, shall, on conviction by a Force Court, be liable, if he has acted wilfully, to suffer imprisonment for a term which may extend to ten years or such less punishment as is in this Act mentioned; and if he has acted without reasonable excuse, to suffer imprisonment for a term which may extend to five years or such less punishment as is in this Act mentioned.