- If any person being appointed a Special Police officer as aforesaid shall, without sufficient excuse, neglect or refuse to serve as such, or to obey such lawful order or direction as may be given to him for the performance of his duties, he shall be liable, upon conviction before a [Judicial Magistrate] [Substituted by Act XL of 1960.] to a fine not exceeding fifty rupees for every such neglect, refusal or disobedience.
