149A. [ Penalty for unauthorised use of Police uniform. [This section was inserted by Bombay 6 of 1955, section 3.]
- If any person not being a member of the Police Force, wears, without the permission of an officer authorised by the State Government in this behalf by a general or special order for any area [in the [State of Gujarat] the uniform of the Police Force or any dress having the appearance or bearing any of the distinctive marks of that uniform, he shall, on conviction, be punished with fine which may extend to two hundred rupees.]
