Section 10(3) in Hyderabad City Police Act, 1348 F
(3)Refusal to or neglect in discharge of duties. - Any person who has been appointed as a special Police officer under this Act refuses without reasonable cause to work as a special Police officer or neglects the discharge of his duties or takes objection to comply with any lawful order or direction given in connection with the discharge of duties, he shall be punished with fine which may extend to fifty rupees.
