40. Unlawful assumption of police functions, personation of police, etc.
- Every person not being, or having ceased to be a police officer, who-(i)unlawfully assumes any function or power belonging to the police;(ii)has in his possession any distinctive article of the dress or accoutrement directed to be worn exclusively by the police without being able to account satisfactorily for the possession thereof ;(iii)except for purposes of entertainment, puts on the dress of any police officer, or any dress designed to represent it or to be taken for it; or(iv)otherwise personates the character or acts the part of any police officer except for purposes of entertainment;shall on conviction, be liable to fine not exceeding two hundred rupees, or to imprisonment for a period which may extend to six months, or to both.
