149. Penalty for opposing or not complying with direction given under section 70. - Whoever opposes or fails forthwith to comply with any reasonable direction given by a Magistrate or a Police Officer under section 70 or abets opposition thereto or failure to comply therewith, shall, on conviction, be punished with imprisonment for a term which may extend to one year but shall not except for reasons to be recorded in writing by less than four months and shall also be liable to fine.
[149A. Penalty for an unauthorised use of Police uniform. - If any person not being a member of the Police Force, wears, without the permission of an officer authorised by the State Government in this behalf by a general or special order for any area [in the [State of Maharashtra] ] the uniform of the Police Force or any dress having the appearance or bearing any of the distinctive marks of that uniform, he shall, on conviction, be punished with fine which may extend to [two thousand rupees].]
