(1)If any member of the Home Guards, on being called out under section 4, without [reasonable excuse] [These words were substituted for the words ' sufficient excuse' by Bombay 11 of 1950, Section 7(1).], neglects or refuses to obey such order, or to discharge his functions as a member of the Home Guards, or to obey any lawful order or direction given to him for the performance of his duties, he shall, on conviction, be punishable with simple imprisonment for a term which i-nay extend to three months or with fine which may extend to two hundred and fifty rupees or with both.(1A)[ If any member of the Home Guards wilfully neglects or refuses to deliver up his certificate of appointment or of office or any other article, in accordance with the provisions of sub-section (1) of section 6A, he shall, on conviction, be punished with imprisonment for a term which may extend to one month or with fine which may extend to one hundred rupees or with both.] [Sub-section (1A) was inserted by Bombay 11 of 1950, Section 7(2).](2)No proceedings shall be instituted under sub-section (1) [or (1A)] [The word, brackets, figure and letter 'or (1A)' were inserted by Bombay 11 of 1950, Section 7(3).] without the previous sanction of the Commandant.(3)A police officer may arrest without warrant any person who commits an offence punishable under sub-section (1) ,[or (1A)]. [The word, brackets, figure and letter 'or (1A)' were added by Bombay 11 of 1950, Section 7(4).]
