157. Reserve Police Officer in command to give information of offences committed under the Act by Reserve Police Officer under his charge.
- A Reserve Police Officer who, being in command of any guard, piquet, party, patrol or detachment and knowing of the commission or of a design to commit any offence punishable under the preceding three sections, by or on the part of any reserve police officer under his command, intentionally omits or without reasonable excuse, the burden of proving which shall lie on him, fails to give information of such commission or design to his superior officer shall, on conviction, be punished with rigorous imprisonment for a term which may extend to six months or with fine which may extend to five hundred rupees or with both.
