Section 30 — Extortion and exaction.

The National Security Guard Act, 1986
Any person subject to this Act who commits any of the following offences, that is to say,— (a) commits extortion; or (b) without proper authority exacts from any person money, provisions or service, shall, on conviction by a Security Guard Court, be liable to suffer imprisonment for a term which may extend to ten years or such less punishment as is in this Act mentioned.

Official Hindi (PDF) ↗

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