Section 13 in Himachal Pradesh Home Guards Act, 1968
13. Penalty.
(1)If any member of the Home Guards, on being called out under section 8, without reasonable excuse, neglects or refuses to obey such order, or to discharge his functions as such member or to obey any lawful order or direction given to him for the performance of his duties, he shall, on conviction, 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.(2)If any member of the Home Guards willfully neglects or refuses to deliver up his certificate of appointment or of office or of any other article, in accordance with the provisions of sub-section (1) of section 11, he shall, on conviction, be punished with imprisonment for a term which may extend to one month, or with fine which may extend to one hundred rupees, or with both.(3)No proceedings shall be instituted in any court under sub-section (1) or (2) without the previous sanction of the Commandant General.(4)A police officer may arrest without warrant any person who commits an offence punishable under sub-section (1) or (2).
