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State of Sikkim - Section

Section 164 in The Sikkim Police Act, 2008

164. Unauthorised use of Police uniform.

Whoever not being a member of the Police Service, wears, without obtaining permission from an officer authorized in this behalf by the State Government by a general or special order, a Police uniform or any dress having the appearance or bearing any or the distinctive marks of that uniform, shall, on conviction, be punished with imprisonment not exceeding six months or fine or both.