83. Places out of bounds to police officers on duty or in uniform. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - Any police officer below the rank of a Sub-Inspector or a Sergeant, who enters any hotel, restaurant or drinking bar, liquor or grog shop, cinema or any other place of public amusement or entertainment whilst on duty or off duty, in uniform, when his presence is not required there in connection with his duty, shall be deemed guilty of an offence against discipline, and shall be liable to punishment by dismissal or otherwise at the discretion of the Commissioner.
