Section 14 in Madhya Pradesh Audhyogik Suraksha Bal Adhiniyam, 2015
14. Members of the State Industrial Security Force to have same privileges and liabilities as a police officer.
- Every member of the State Industrial Security Force shall upon his appointment and as long as he continues to be a member thereof, be deemed to be a police officer and subject to any terms conditions and restrictions as may be prescribed, to have and be subject to, in so far as they are not inconsistent with any provision of this Act or any rules made thereunder, all the privileges and protection and all the liabilities, penalties, punishments as a police officer duly enrolled is by virtue of the Police Act, 1861 (V of 1861), or any other law for the time being in force while discharging or purporting to discharge his duties under this Act and the rules made thereunder.
