86. Penalty on Mining Officer or Police Officer refusing to do duty.
- Any Mining Officer or Police Officer who, without lawful excuse, refuses to perform or withdraws himself from the duties of his office, unless expressly allowed to do so in writing by the Mines Commissioner or Collector, or unless he shall have given to his official superior officer two months' notice in writing of his intention to do so, or who shall be guilty of cowardice shall be punishable with imprisonment which may extend to six months or with fine which may extend to one lakh rupees, or with both.
