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Union of India - Section

Section 126 in The Delhi Police Act, 1978

126. Penalty for unauthorised use of police uniforms.

- If any person not being a member of the Delhi police wears, without the permission of an officer authorised by the Administrator in this behalf by general or special order, the uniform of the Delhi police or any dress having the appearance or bearing any of the distinctive marks of that uniform, he shall, on conviction, be punished with fine which may extend to two hundred rupees.