Section 21 in The Bombay Habitual Offenders Act, 1959.
21. Penalty for failure to arrest a habitual offendor.
If a police patil or a village watchman having an opportunity to arrest any person under section 18, fails to arrest him in circumstances which are not beyond his control, he shall on conviction be punished with simple imprisonment for a term which may extend to one month or with fine which may extend to five hundred rupees, or with both.
