Section 4(1) in The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989
(1)Whoever, being a public servant but not being a member of a Scheduled Caste or a Scheduled Tribe, wilfully neglects his duties required to be performed by him under this Act and the rules made thereunder, shall be punishable with imprisonment for a term which shall not be less than six months but which may extend to one year.
