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State of Arunachal Pradesh - Section

Section 18 in Arunachal Armed Police Act, 1993

18. Collective fines.

- Whenever any weapon, part of a weapon or ammunition, forming part of the equipment of a Company or other similar unit of the Armed Police is lost or stolen, the Commandant may, after making such inquiry as he thinks fit and subject to such rules as may be prescribed, impose a collective , fine upon the subordinate officers and men of such unit, or upon so many of them as, in his judgement should be held responsible for loss or theft.