Section 9 in The Andhra Pradesh Home Guards Act, 1948
9. Penalties
(1)If any Home Guard, without sufficient cause, neglects or refuses to obey the orders of any superior authority or officer or fails to discharge any other duty, or deserts his post, or is guilty of any willful breach or neglect of any provision of this Act or of any rule or lawful order made or issued thereunder by a competent authority, he shall be punishable with simple imprisonment for a term which may extend to three months or with fine which may extend to two hundred and fifty rupees or with both.(2)No prosecution shall be instituted against any Home Guard for any offence punishable under sub-section (1), without the previous sanction of an officer empowered by the State Government in this behalf.(3)An offence punishable under sub-section (1) shall be cognizable.
