Section 10(1) in The Karnataka Home Guards Act, 1962.
(1)If any member of the Home Guards on being called out under section 5, without reasonable excuse neglects or refuses to obey such order, or to discharge his functions as a member of the Home Guards, or to obey any lawful order or direction given to him for the performance of his duties, he shall, on conviction, be punished 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.
