(1)If any member of the Home Guards, on being called out under section 4, without [reasonable excuse] [These words were substituted for the words ' sufficient excuse' by Bombay 11 of 1950, Section 7(1).], neglects or refuses to obey such order, or to discharge his functions as a member of the Home Guards, or to obey any lawful order or direction given to him for the performance of his duties, he shall, on conviction, be punishable with simple imprisonment for a term which i-nay extend to three months or with fine which may extend to two hundred and fifty rupees or with both.
