Section 11(2) in The Bombay Village Police Act, 1867
(2)Punishment for refusing or neglecting to serve on inquest. - Any person who, on being called upon by the Police-patel to serve as a member of such inquest, shall without justifiable cause refuse or neglect to do so, shall be liable, on conviction before a Magistrate, to punishment not exceeding fifty rupees, fine, or, in default of payment, to imprisonment for one month.
