Section 8 in The West Bengal Home Guards Act, 1962
8. Penalty.—
If any volunteer of a Home Guard, on being called out under section 5, without sufficient excuse neglects or refuses to obey such order or to discharge his functions as such volunteer or to obey any lawful order or direction given to him for the performance of his duties, he shall, on conviction by a competent Court, be punishable with fine which may extend to fifty rupees.
