- Any police officer who-(a)contravenes the provision of Section 15 ;(b)is guilty of cowardice ;(c)resign his office or withdraws himself from the duties thereof in contravention of Section 14 ;(d)is guilty of any wilful breach or neglect of any provision of law or any rule or order which it is his duty as such police officer to serve or obey; or(e)is guilty of any violation of duty for which no punishment is expressly provided,shall on conviction be liable to imprisonment for a term which may extend to three months, or to fine which may extend to one hundred rupees, or to both.
