(1)All police officers, shall be prepared to face possible physical danger warranted by the circumstances during the course of discharge of their lawful duties.(2)No police officer, during the discharge of his duties shall withdraw from his lawful acts or engage in any unlawful acts on account of cowardice.(3)If a police officer withdraws from the lawful discharge of his duties on account of fear of any person or object, that officer shall be deemed to be guilty of cowardice.(4)Nothing in this section shall compel a police officer to do any act by himself under the circumstances that there is reasonable apprehension of imminent death or grievous injury.
