Section 8B in The Calcutta Suburban Police Act, 1866
8B. Offences by Police-officers.—
Any Police-officer who—(a)contravenes any provision of the last foregoing section, or(b)is guilty of cowardice, or(c)is guilty of any wilful breach or neglect of any provision of law or of any rule or order which it is his duty as such Police-officer to observe or obey, or(d)is guilty of any violation of duty for which no punishment is expressly provided by any other law for the time being in force,shall be liable to imprisonment, with or without hard labour, for a term which may extend to three months, or to fine which may extend to one hundred rupees and which may be deducted from any salary due to him, or to both.
