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State of Kerala - Section

Section 44 in Kerala Police Act, 2011

44. Police duty vehicles to be distinctive, exclusive and identifiable.-

(1)The State Police Chief may, with the prior approval of the Government, specify the colour, markings, equipments and accessories to be fitted to every police duty vehicle keeping in view the need that such vehicles shall be distinctive, exclusive and easily identifiable.
(2)All police duty vehicles with such specified appearance shall respond to any emergency call for help from any person and be used for giving Police assistance which is reasonable and appropriate to the occasion unless it is engaged in some other emergent or important duty at that time.
(3)No person, other than a Police Officer acting for official purpose shall keep, except for artistic or scientific purpose, any vehicle in such a condition as to create an impression that the said vehicle is a Police vehicle and an Officer authorised by the State Police Chief may decide whether a particular vehicle creates such an impression that such vehicle appears like a police duty vehicle to an ordinary observer standing at a distance of hundred meters away from the vehicle.