- Any village police officer, village police, or other village officer or servant liable to be requisitioned for the purpose of police duties under this Act who shall be guilty of neglect or violation of duty imposed by or under this Act, or wilful breach of any rule or order made by a competent authority under this Act, shall be punished with imprisonment for a term which may extend to three months, or with fine which may extend to one hundred rupees, or with both.
