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State of Kerala - Section

Section 43 in Kerala Police Act, 2011

43. Police uniform to be distinctive, exclusive and easily identifiable.-

(1)The State Police Chief may, with the prior approval of the Government, specify the uniform of all ranks and categories of Police Officers keeping in view the need that such uniform shall be distinctive, exclusive and easily identifiable.
(2)The State Police Chief may specify the occasions and the manner of wearing the uniform and the duties for which uniforms are to be compulsorily worn, optionally worn or not worn.
(3)A Police Officer shall always maintain his uniforms neatly, properly, suitably and in a state of good repair.
(4)No person other than a Police Officer discharging official purpose shall, except for artistic or scientific purpose, wear any police uniform or any dress which is likely to have a feeling that it is a police uniform.
(5)An officer authorised by the State Police Chief shall decide on the basis of the observation of the observer whether a particular dress worn by a person creates such an impression that person wearing such dress is a police officer when the person wearing such a dress is standing at a distance of twenty five meters from the observer.