- [(1)] [Section 7 renumbered as sub-section (1), by Punjab Act 42 of 1960, Section 3.] If any member of the [Punjab Home Guards] on being called out under section 4, without sufficient excuse neglects or refuses to obey such order, or to discharge his functions as a member of the [Punjab Home Guards], or to obey any lawful order or direction given to him for the performance of his duties, he shall, on conviction by a competent Court, be punishable with [simple imprisonment for a term which may extend to three months or with fine which may extend to one hundred rupees or with both.(2)An offence under this Act shall be cognizable] [Substituted for the words 'fine which may extend to fifty rupees' and sub-section (2) added thereafter by Punjab Act 42 of 1960.].
