Section 2(a) in The M.P. Vishesh Sashastra Bal Adhiniyam, 1968
(a)"Active Duty" means :-(i)the duty to prevent or investigate offences involving a breach of peace or danger to life or property, and to search for and apprehend persons concerned in such offences, or who are so desperate and dangerous as to render their being at large hazardous to the community;(ii)the duty to make all adequate measures for the extinguishing of fires or to prevent damage to person or property on the occasion of such occurrences as fires, floods, earthquakes, enemy action or riots and to restore peace and preserve order of such occasion;(iii)such other duty as may be specified to be acting duty by the State Government or the Inspector General of Police, in a direction issued under Section 12;
