- If any person, being appointed a special Police officer as aforesaid without sufficient excuse, neglects or refuses to serve as such, or to obey such lawful order or direction as may be given to him for the performance of his duties, he shall be liable, upon conviction before a Magistrate, to fine not exceeding fifty rupees for such neglect, refusal or disobedience:Provided that no person shall be prosecuted for any of the aforesaid offences, unless notice has been served on him to show cause why he should not be prosecuted and an opportunity given to him to be heard.
