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State of Tamilnadu - Section

Section 19 in Chennai City Police Act, 1888

19. Penalty for [Special Police-officer] [Substituted for the words 'Special Constable' by Madras City Police (Amendment) Act, 1936 (Tamil Nadu Act XX of 1936).] neglecting or refusing to serve.

- If any person being appointed a [Special Police-officer] [Substituted for the words 'Special Constable' by Madras City Police (Amendment) Act, 1936 (Tamil Nadu Act XX of 1936).] as aforesaid shall, without sufficient excuses, neglect or refuse to serve as such or to obey such lawful order or direction as may be given to him or the performance of his duties, he shall be liable, on conviction, to fine not exceeding fifty rupees.