(1)Every Home Guard who is guilty of any violation of duty or wilful breach or neglect of any provisions of this Act, or of any rule or lawful order made by competent authority, or who withdraws from the duties of his office with permission or who on being required to undergo training under Section 7 or being called out under Section 10 without sufficient cause neglects or refuses to obey the requirement or the order calling him out, or who is guilty of cowardice or offers any unwarrantable personal violence to any person in his custody, or who fails within ten days to surrender his certificate under clause (b) of sub-section (2) of Section 6, shall be punishable with simple imprisonment for a term which may extend to three months or with fine which may extend to two hundred and fifty rupees or with both.
