Section 13(1) in The Uttar Pradesh Home Guards Adhiniyam, 1963
(1)If a home guard--(a)fails to report himself when called out for duty under Section 8; or(b)without sufficient excuse neglects or refuses to obey any lawful order or direction of his superior officer or other competent authority or fails to discharge his function as a member of Home Guards while on duty; or(c)deserts his post; or(d)is guilty of cowardice; or(e)offers any unwarranted personal violence to any person in his custody, he shall on conviction by a Magistrate of the first class, be punished with imprisonment of either description for a term which may extend to three months or with fine which may extend to two hundred rupees, or with both.
