Whoever, being a police officer,-(a)willfully breaches or neglects to follow any legal provision, procedure, rules, regulation applicable to members of the Police Service; or(b)without lawful reason, fails to register a First Information Reports as required by Section 154 of the Code of criminal Procedure, 1973; or(c)is found in a state of intoxication, while on duty; or(d)malingers or feigns illness or injury or voluntarily causes hurt to himself with a view to evading duty; or(e)uses criminal force against another police officer, or indulges in gross insubordination; shall, on conviction, be punished with imprisonment for a term which may extend to three months or with a fine which may extend upto two thousand rupees or with both
