Section 9 in The United Provinces Fire Service Act, 1944
9. Penalty for violation of duty and cowardice. -
Every member of the U.P. Fire Service who shall be guilty of any violation of duty or wilful breach of any provision of this Act or of the rules made thereunder or of any order made by Competent Authority, or who shall be guilty of cowardice or shall withdraw from the duties of his office without permission, or without having given previous notice for the period of two months, or who, being absent on leave shall fail, without reasonable cause, to report himself for duty on the expiration of such leave, or who shall engage without authority in any employment other than his Fire Service duty, shall be liable, on conviction before a Magistrate of the First Class, to a fine not exceeding three months' pay or to imprisonment with or without hard labour, for a period not exceeding three months, or to both.
