Section 8 in The United Provinces Fire Service Act, 1944
8. Punishment. -
In addition to any other form of punishment to which members of the U.P. Fire Service may be liable under any law or rule for the time being in force, the Inspector General of Police or any other officer authorized by him in the rules made under this Act, may, for any sufficient reason, award the following punishments to such members of the U.P. Fire Service as the [State Government] [Substituted by the A.O. 1950 for (Provincial Govt.).] may prescribe :(a)fine to any amount not exceeding one month's pay;(b)punishment drill, extra guard, fatigue or other duties for a term not exceeding 15 days.
