- If any person, not being a member of the Police Force, wears, without the permission of the office authorised by the Government in this behalf, the Uniform of the Police Force or any dress having the appearance or bearing any of the distinctive marks of the Police Uniform, shall, on conviction, be punished with simple imprisonment which may extend to a maximum of six months of simple imprisonment or fine, which may extend to a maximum of a Thousand Rupees, or both.
