Section 21 in The Goa, Daman and Diu Habitual Offenders Act, 1976
21. Penalty for failure to arrest a habitual offender.—
If a police officer having an opportunity to arrest any person under section 18, fails to arrest him in circumstances which are not beyond his control, he shall on conviction be punished with simple imprisonment for a term which may extend to one month or with fine which may be extend to five hundred rupees, or with both.
